Sudhansu Kumari vs The State Of Jharkhand And Others
2023 Latest Caselaw 868 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          L.P.A. No. 100 of 2022
                                   (with I.A. 5656 of 2022)
              Sudhansu Kumari         ...     ... ...   ...  ...     Appellant
                                      Versus
              The State of Jharkhand and others ...       ...    ...     Respondents
                                      ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant: Ms. Amrita Sinha, Advocate For the State: Mr. Om Prakash Tiwari, G.P.-III

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Oral Order 04/Dated: 22.02.2023

The impugned judgment was pronounced on 13.01.2022. Thus,

there is no delay in preferring this Letters Patent Appeal as it is

covered by the order passed by Hon'ble Supreme Court in suo motu

Writ Petition (C) No.03 of 2020.

Hence, I.A. No. 5656 of 2022 filed for condonation of delay of

03 days is disposed of as infructuous.

Issue notice to respondents on the question of admission.

Learned counsel for the State accepts notice on behalf of

respondent Nos.1 and 2. Hence, notice will go only to respondent

Nos.3 to 6, for which, requisites, etc under registered cover with A/D

as also ordinary process must be filed within 07 days, returnable

within four weeks.

Similar matters are also running for hearing before this Court.

Hence, this matter be listed for final disposal along with L.P.A. No. 41

of 2022 and analogous cases on 31.03.2023.

(S.K. Mishra, C.J.)

(Sujit Narayan Prasad, J.) Manoj/Saket