Citation : 2024 Latest Caselaw 1550 Jhar
Judgement Date : 15 February, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 1173 of 2023
Digvijay Narayan ... ... Petitioner
Versus
The State of Jharkhand & Others ... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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04/15th February 2024
1. Learned counsel for the parties are present.
2. As per computer enquiry, amended writ petition has been filed.
3. Learned counsel for the respondents prays for and is allowed time till 29.02.2024 to file a supplementary counter affidavit in the present case.
4. Rejoinder, if any, should be filed by 07.03.2024.
5. Post this case on 21.03.2024.
6. The parties to file their short synopsis of arguments, list of dates and shall also file a copy of the judgments on which they seek to rely upon much prior to the next date of hearing.
(Anubha Rawat Choudhary, J.) Mukul
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