The State Of Jharkhand Through ... vs Jharkhand Abhiyojan Seva Sangh
2023 Latest Caselaw 1205 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  L.P.A. No.136 of 2022
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The State of Jharkhand through Chief Secretary & Others ... Appellants

-versus-

Jharkhand Abhiyojan Seva Sangh (Jharkhand Prosecution Service Association) through its President Mrs. Mini Lakra ... Respondent

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellants : Mr. Rajiv Ranjan, AG Mr. Piyush Chitresh, AC to AG For the Respondents : Mr. Arbind Kumar, Advocate

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07/ 17.03.2023 Convenience compilation is filed by the Advocate General. A copy has already been served upon the learned counsel for the respondents.

Counsel for the respondents submits that his Senior is not well today and he seeks an adjournment.

Learned Advocate General submits that in this case a contempt proceeding is going on before learned Single Judge.

Since respondents are seeking for an adjournment, we are unable to take up the application for stay of the impugned judgment. Counsel for the State is at liberty to make a mention before learned Single Judge for adjournment of the contempt case.

List this case on 28th April, 2023.

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

(Ananda Sen, J.) Kumar/Cp-02