Mr. Sumeet Gadodia vs Ms. Sweta Shukla
2024 Latest Caselaw 9909 Jhar

Jharkhand High Court

Mr. Sumeet Gadodia vs Ms. Sweta Shukla on 14 October, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            W.P. (C) No. 3423 of 2015
                                     With
                           W.P. (C) No. 3430 of 2015
                                     With
                           W.P. (C) No. 3431 of 2015
                                     With
                           W.P. (C) No. 3432 of 2015
                                     With
                           W.P. (C) No. 3433 of 2015
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Sumeet Gadodia, Advocate : Mr. Prakhar Harit, Advocate : Mr. Nillohit Choubey, Advocate (In all cases) For the Respondents : Ms. Sweta Shukla, Advocate Mr. Rohit, Advocate

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09/14.10.2024 The learned counsel for the petitioner Mr. Sumeet Gadodia has submitted that all these matters relate to interest subsidy. He has submitted that the pleadings are complete in connection with W.P. (C) No. 3423 of 2015, W.P. (C) No. 3431 of 2015 and W.P. (C) No. 3432 of 2015. So far as W.P. (C) No. 3433 of 2015 is concerned, counter affidavit has been recently filed and he has yet to file rejoinder. He submits that no counter affidavit has been filed with respect to W.P. (C) No. 3430 of 2015. He has also pointed out that on 22.08.2024 it was observed that if the counter affidavit is not filed, the concerned officer shall remain personally present.

2. The learned counsel appearing on behalf of the State has submitted that in W.P. (C) No. 3423 of 2015, W.P. (C) No. 3431 of 2015, W.P. (C) No. 3432 of 2015 and W.P. (C) No. 3433 of 2015, counter affidavit has already been filed. So far as W.P. (C) No. 3430 of 2015 is concerned, Ms. Sweta Shukla, A.C. to AAG-II submits that counter affidavit has already been sworn on the last working day immediately prior to Dussehra holidays and she may be permitted to file the same during the course of the day.

3. Considering the aforesaid submission, this court is not insisting upon physical appearance of any of the authority of the respondents. The counter affidavit in W.P. (C) No. 3430 of 2015 is permitted to be filed during the course of the day.

4. The rejoinder to the counter affidavits be filed by 22.10.2024.

5. Post these cases on 28.10.2024 for Final disposal to be taken at 2.15 P.M.

6. The parties to file short synopsis of the case, list of dates and the judgments which they seek to rely upon by 25.10.2024.

(Anubha Rawat Choudhary, J.) Binit