Md. Ayub Ansari And Ors vs State Of Jharkhand And Ors
2023 Latest Caselaw 1561 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 7559 of 2012

                  Md. Ayub Ansari and Ors.                     ...     ...      Petitioners
                                           Versus
                  State of Jharkhand and Ors.           ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Arvind Kr. Choudhary, Adv. For the Respondents : Mr. Rakesh Kr. Roy, A.C. to G.A. III

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09/11.04.2023 Learned counsel for the parties are present.

2. Learned counsel for the respondents files a counter-affidavit in the present case which is taken on record. Learned counsel for the respondents submits that the case of the petitioner is squarely covered by a judgment passed by this Court in W.P.(S). No.2614 of 2005 decided on 24.02.2022.

3. Learned counsel for the petitioners has submitted that to the best of their knowledge, no appeal has been filed against the said order. Learned counsel for the petitioners prays for time to respond to the counter-affidavit if required and also examine the aforesaid judgment which has been relied upon by the respondents.

4. Post this case on 25.04.2023 in the supplementary cause list.

5. Rejoinder to the counter-affidavit, if any, be filed by 20.04.2023.

(Anubha Rawat Choudhary, J.) Saurav/