Evangelical Fellowship Of India vs The State Of Jharkhand And Others
2023 Latest Caselaw 1883 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P. (C) No. 6341 of 2019

         Evangelical Fellowship of India ...  ...   ...    Petitioner
                                  Versus
         The State of Jharkhand and others ...        ...   Respondents
                                  ---------
         CORAM:         SRI SANJAYA KUMAR MISHRA, C.J.
                             SRI ANANDA SEN, J.

---------

For the Petitioner: Mr. Rohit Ranjan Sinha, Advocate Mr. Akchansh Kishore, Advocate Mr. Mohit Mukul, Advocate For the State: Ms. Piyushita Meha Tudu, A.C. to A.A.G-IV

---------

07/Dated: 02.05.2023

It is submitted at the bar that the same question is subjudice

before the Hon'ble Supreme Court against the judgment passed by

the High Court of Madhya Pradesh, so it is expedient to await the

result of the aforesaid case.

List this case on 25.07.2023 awaiting further instructions.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) APK/VK