Amar Nath Tiwari vs State Of Jharkhand And Others
2023 Latest Caselaw 2301 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P. (C) No. 6686 of 2022

                   Amar Nath Tiwari                      ...      ...       Petitioner
                                          Versus
                 State of Jharkhand and others ...         ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Shashank Shekhar, Advocate For the Respondents : Mr. Manoj Kumar No. 3, Advocate For the State : Mr. Aditya Raman, Advocate

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09/13.07.2023 Learned counsel for the parties are present.

2. Learned counsel for the petitioner prays for and is granted time till 31.08.2023 to file supplementary affidavit to bring on record the judgments passed in Title suits involved in this case, the appellate orders, second appellate orders and the orders passed by the Hon'ble Supreme Courtin relation to the present property , if any, by filing a supplementary affidavit.

3. Post this case on 04.09.2023.

(Anubha Rawat Choudhary, J.) Binit