Vandana Jyoti vs The State Of Jharkhand And Ors
2024 Latest Caselaw 3534 Jhar

Jharkhand High Court

Vandana Jyoti vs The State Of Jharkhand And Ors on 2 April, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       W.P.(S) No. 629 of 2023
 Vandana Jyoti                                           ...    ...      Petitioner
                                     Versus
 The State of Jharkhand and Ors.                         ...    ...     Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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09/2nd April 2024

1. Learned counsel for the parties are present.

2. Mr. Sunil Singh, the learned counsel for the petitioner has submitted that this matter has to be argued by Mr. Sudarshan Srivastava, Advocate and on account of personal difficulty, he has not come to the Court today. The learned counsel prays for adjournment.

3. At the request of Mr. Sunil Singh, Advocate on record, the matter is adjourned and is directed to be posted on 23.04.2024.

4. Since the pleadings are complete, the parties to file their short synopsis of arguments, list of dates and a copy of the judgment(s) on which they seek to rely upon latest by 19.04.2024.

(Anubha Rawat Choudhary, J.) Mukul