Sk. Alim And Others vs The State Of Jharkhand And Others
2023 Latest Caselaw 1562 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(C) No. 5375 of 2012

                   Sk. Alim and others                          ...       ...    Petitioners
                                          Versus
                 The State of Jharkhand and others    ...       ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Vibhor Mayank, Advocate For the Respondents : Mr. Ashish Verma, advocate

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22/11.04.2023 Learned counsel for the parties are present.

2. The learned counsel for the private respondent has submitted that the petitioners are heavily relying upon a judgment passed in L.A.R. Case No. 2 of 1983. He submits that he want to bring on record the entire ordersheet of the said case to substantiate his argument that the proceeding involved in the present case is not barred by res judicata.

3. Considering the aforesaid submission, matter is adjourned and is directed to be posted on 20.04.2023. The required supplementary affidavit be filed by 18.04.2023 The private respondent may also furnish the copies judgments which he seek to rely upon prior to the next date of hearing .

(Anubha Rawat Choudhary, J.) Binit