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Bishwanath Majee vs The State Of Jharkhand
2024 Latest Caselaw 352 Jhar

Citation : 2024 Latest Caselaw 352 Jhar
Judgement Date : 12 January, 2024

Jharkhand High Court

Bishwanath Majee vs The State Of Jharkhand on 12 January, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P. (S) No. 4956 of 2015

                 Bishwanath Majee, aged about 39 years, Constable No. 2498, son of
                 Bhudev Chandrea Majee, resident of Village-Digwadih, No. 10,
                 Dumaria, Tanrd Busti, P.O.- Jelgora, P.S.-Jorapokhar, District-
                 Dhanbad (Jharkhand)                         ...     ...      Petitioner
                                          Versus
                 1. The State of Jharkhand
                 2. The Principal Secretary, Ministry of Home Affairs, Government of
                    Jharkhand, Project Building, P.O. & P.S.- Dhurwa, District-Ranchi
                 3. The Deputy Inspector General of Police, Coal Belt, Bokaro, at P.O.
                    and P.S. & District-Bokaro
                 4. The Superintendent of Police, Dhanbad at P.O. P.S. & District-
                    Dhanbad                            ...        ...       Respondents
                                          ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Swapan Maji, Advocate For the Respondents : Mr. Navneet Toppo, A.C. to G.P.-I

---

16/12.01.2024 Counsel for the parties are present.

2. Learned counsel for the petitioner submits that amended writ petition has already been filed.

3. A supplementary counter affidavit has been filed pursuant to the amended writ petition.

4. Learned counsel for the petitioner prays for and is granted time till 2nd February 2024 to file a rejoinder to the supplementary counter affidavit.

5. Post this case on 09th February 2024 under the heading for Final Disposal.

6. Synopsis, list of dates, and the judgments the parties are seeking to rely upon should be filed by 07th February 2024.

7. The timeline is required to be followed strictly.

(Anubha Rawat Choudhary, J.) Binit

 
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