Hari Ram Santhal vs State Of Jharkhand And Ors
2023 Latest Caselaw 960 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P.(C) No. 7187 of 2013

                  Hari Ram Santhal                             ...     ...      Petitioner
                                           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 Petitioner             : None
                  For the Private Respondents    : Ms. Sharda Kumari, Advocate
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10/27.02.2023           Learned counsel for the petitioner is absent.

2. Learned counsel for the private respondents is present.

3. Learned counsel for the respondent - State is also absent.

4. I.A. No.729 of 2016 has been filed for fixing the date of early hearing in the present case.

5. I.A. No.729 of 2016 is allowed. The matter is directed to be posted for 'Final Disposal' on 14.03.2023.

6. The parties shall file their short synopsis of argument, list of dates and the judgments on which they seek to rely upon by 13.03.2023.

(Anubha Rawat Choudhary, J.) Saurav/