Citation : 2023 Latest Caselaw 274 Jhar
Judgement Date : 16 January, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No.428 of 2020
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Shashi Kant Jha & Ors. .......... Petitioners.
-Versus-
The State of Jharkhand & Ors. .......... Opp. Party.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioners : Mr. J. P. Jha, Sr. Advocate For the State : Mrs. Shalini Shahedo, A.C. to S.C. (L&C)-I
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Order No.10 Date: 16.01.2023
Today the case has been listed under the heading "For Fresh Filing (Admission)".
A supplementary counter affidavit has been filed by the Secretary, Department of Revenue, Registration and Land Reforms, Government of Jharkhand on 22nd December, 2022 in pursuance of the order dated 6th December, 2022 passed by a co-ordinate Bench of this Court. It has been stated in paragraph no.8 of the said supplementary counter affidavit that no letters patent appeals (L.P.As.) have been preferred against the judgments/orders passed in W.P.(C) Nos.225, 226, 898 & 1132 of 2003, however, the State respondents are taking steps for filing L.P.As.
Be that as it may.
Since the pleadings in this case is complete, put up this case under the heading "For Admission" after four weeks.
(Rajesh Shankar, J.) Sanjay/
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