Dineshwar Tiwary vs State Of Jharkhand And Ors
2024 Latest Caselaw 10592 Jhar

Jharkhand High Court

Dineshwar Tiwary vs State Of Jharkhand And Ors on 22 November, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               W.P.(S) No. 568 of 2014

               Dineshwar Tiwary                             ...      ...      Petitioner
                                        Versus
               State of Jharkhand and Ors.
                                                      ...        ...       Respondents
                                     ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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              For the Petitioner     : Mr. Sanket Kumar, Advocate
              For the State          : None
                                     ---
12/22.11.2024       The learned counsel for the petitioner seeks adjournment by

submitting that the arguing counsel is on legs in another Court.

2. Nobody appears on behalf of the State.

3. Post this case 29.11.2024.

4. Prior to the next date, the learned counsels for the parties are directed to furnish list of dates, synopsis of the arguments and the judgments on which they seek to rely upon.

(Anubha Rawat Choudhary, J.) Saurav