Mr. Sumit Prakash vs Unknown
2023 Latest Caselaw 996 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (C) No.2267 of 2021
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Sumit Prakash, Advocate For the UOI : Mr. Anil Kumar, A.S.G.I. For the State : Mrs. Surabhi, A.C. to A.A.G.II

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Order No.13 Date: 28.02.2023

When the writ petition is called out, a prayer for adjournment

is made on behalf of the counsel for the petitioner on the ground that

today he is out of station.

Learned ASGI appearing on behalf of the Respondent nos.1 and

2 submits a compilation of judgments with respect to non-

maintainability of the writ petition.

In view of the said prayer, put up this case under the same

heading after four weeks.

(Rajesh Shankar, J.) Sanjay/