Ashiana Housing Limited Through ... vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 3057 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(C) No. 529 of 2019
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Ashiana Housing Limited through Sri Satyendra Narayan Singh .... .... .... Petitioner Versus The State of Jharkhand through the Principal Secretary, Revenue & Land Reforms Department, Ranchi & Others .... .... .... Respondents WITH W.P.(C) No. 2697 of 2019

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Praikh Inn Pvt. Ltd. through its Director Rajnikant Bhagwan Ji Parikh .... .... .... Petitioner Versus The State of Jharkhand through the Principal Secretary, Revenue &Land Reforms Department, Ranchi & Others .... .... .... Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioners: Mr. Anil Kumar, Advocate Ms. Chandana Kumari, Advocate Mr. Sumeet Gadodia, Advocate Ms. Aanya, Advocate For the State : Mr. Shray Mishra, A.C. to A.G. For the Res. No.4 : Mr. Indrajit Sinha, Advocate Ms. Puja Agarwal, Advocate For the JNAC : Mr. Vijay Kumar Roy, Advocate

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Order No.18 / Dated : 21.08.2023 Learned counsel Mr. Shray Mishra, A.C. to Advocate General appears and makes a prayer for adjournment on the ground that Sr. S.C. I is ill- disposed because of health issue to argue the case.

This is the 3rd consecutive day when adjournment is being sought on one or the other ground which reflects insincerity of the counsel concerned while seeking adjournments. The right of being heard does not give a right to seek unlimited adjournments.

Under the circumstance, this Court is of the view that no further adjournment can be granted on personal ground. The petitioners and other parties have already been heard.

Judgment is reserved today, but the parties will be at liberty to file the written notes of their argument within two weeks of the order.

(Gautam Kumar Choudhary, J.) Anit