Citation : 2023 Latest Caselaw 1351 Jhar
Judgement Date : 27 March, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (T) No. 3279 of 2022
With
W.P (T) No. 3282 of 2022
With
W.P (T) No. 3285 of 2022
M/s Padam Kumar Jain (a proprietor concern) through its proprietor
Padam Kumar Jain --- --- Petitioner
Versus
The State of Jharkhand & others --- --- Respondents
---
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan
---
For the Petitioner: M/s Sumeet Gadodia, Ranjeet Kushwaha, Akansha Mittal, Advocates For the Resp.-State: M/s Ravi Prakash Mishra, A.C to A.A.G-II, Anish Kr. Mishra, A.C to Sr. S.C-I
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10 / 27.03.2023 At the outset, learned counsel for the petitioner submits that the issue in the present batch of writ petitions concerning the period 2010-11, 2009-10 and 2011-12 respectively are squarely covered by the decision rendered by this Court in W.P (T) No. 2222/2022 and other analogous cases vide judgment dated 21.02.2023.
2. Learned counsel for the Respondents are allowed time to go through the decision and respond to the submission of the present petitioner.
3. Accordingly, let the matters be passed over for the day.
(Aparesh Kumar Singh, J)
(Deepak Roshan, J) Ranjeet/
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