Santosh Hembram vs Rabindra Nath Mahto
2024 Latest Caselaw 10046 Jhar

Jharkhand High Court

Santosh Hembram vs Rabindra Nath Mahto on 17 October, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      E.P. No. 06 of 2020
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Santosh Hembram ......Petitioner Versus Rabindra Nath Mahto ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Mukesh Kumar Dubey, Advocate Mr. Deb Nandan Rajak, Advocate For the Respondent : Mr. Arvind Kumar Lal, Advocate : Mr. Anil Kumar, Advocate For the State : Mr. Ashutosh Anand, AAG-III ......

Order No.94/17.10.2024 Heard Mr. Arvind Kumar Lal and Mr. Anil Kumar, learned counsel for the respondent who have concluded their argument on behalf of the respondent.

2. Learned counsel for the petitioner has argued in reply and also concluded his argument. The learned counsel for the petitioner has also filed his written argument, let it be kept on the record.

3. The judgment is reserved.

(Sanjay Prasad, J.) Nishant/-