Shankar Kumar Singh vs The State Of Jharkhand Through The ...
2024 Latest Caselaw 450 Jhar

Jharkhand High Court

Shankar Kumar Singh vs The State Of Jharkhand Through The ... on 15 January, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No. 3659 of 2023

         Shankar Kumar Singh                      ...       ...      Petitioner
                                       Versus
         The State of Jharkhand through the Principal Secretary, Department
         of Agriculture & Sugarcane Development, Ranchi & Ors.
                                              ...     ...      Respondents
         CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                                     -----

For the Petitioner : Mr. Abhay Kumar Mishra, Advocate For the Respondent-State : Mr. Mukul Kr Singh, AC to GP-III For the Respondent-BAU : Mr. Abhijeet Kr Singh, Advocate For the Respondent-ICAR : Mr. Tapeshwar Nath Mishra, Adv.

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I.A. No. 9939 of 2023 07/15.01.2024 The present interlocutory application has been filed on

behalf of the petitioner seeking amendment in the writ petition.

2. Learned counsel for the petitioner does not press the

present interlocutory application.

3. The present interlocutory application is accordingly

dismissed as not pressed.

4. After some argument, learned counsel for the

respondent-ICAR, prays for an adjournment to respond to the

judgments relied upon by learned counsel for the petitioner in

support of his contention.

5. Put up this case under the heading "For Admission" on

15.02.2024.

(Rajesh Shankar, J.) Manish