Bhim Prajapati vs The State Of Jharkhand And Others
2024 Latest Caselaw 301 Jhar

Jharkhand High Court

Bhim Prajapati vs The State Of Jharkhand And Others on 11 January, 2024

Author: Ananda Sen

Bench: Ananda Sen

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            W.P.(C) No. 4636 of 2023
Bhim Prajapati                            ...   ...   Petitioner(s)
                       Versus
The State of Jharkhand and others        ...      ...    Respondent(s)
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CORAM: SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Ashok Kr. Singh, Advocate For the Respondent(s) : Mr. Ashutosh Anand, Addl.A.G.-III

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Order No. 02: Dated: 11th January, 2024 The petitioner is directed to bring on record the judgments passed by the competent civil court which has been upheld by the Hon'ble Supreme Court as mentioned in paragraph 7 of the writ petition.

The respondent will also file counter affidavit within four weeks.

List this case after four weeks.

(ANANDA SEN, J.) MM