Ayodhya Pradhan vs The State Of Jharkhand & Others
2024 Latest Caselaw 1011 Jhar

Jharkhand High Court

Ayodhya Pradhan vs The State Of Jharkhand & Others on 1 February, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                L.P.A. No. 138 of 2023

Ayodhya Pradhan                                             ...     ...      Appellant
                                         Versus
The State of Jharkhand & Others                      ...        ...        Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Imran Beig, Advocate For the Respondents : Mrs. Sweta Shukla, AC to AAG-II

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st Order No. 05/Dated: 1 February 2024

Mrs. Sweta Shukla, the learned counsel for the respondents refers to the judgment in "State of Bihar & Others vs. Devendra Sharma" (2020) 15 SCC 466 to support the writ Court's order passed in W.P. (S) No. 5394 of 2021.

2. However, on the request of Mr. Imran Beig, the learned vice counsel, hearing of this Letters Patent Appeal is adjourned for 13th February 2024.

(Shree Chandrashekhar, A.C.J.)

(Anubha Rawat Choudhary, J.) Mukul