Lagni Mundain vs The State Of Jharkhand & Ors
2025 Latest Caselaw 2677 Jhar

Jharkhand High Court

Lagni Mundain vs The State Of Jharkhand & Ors on 14 February, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                        W.P.(C). No. 668 of 2015

              Lagni Mundain                                  ..... Petitioner
                                        Versus
               The State of Jharkhand & Ors.                .... Respondents
                                         with
                               W.P.(C). No. 124 of 2017
                                         with
                               W.P.(C). No. 220 of 2017
                                        ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. K.K. Ambastha, Advocate For the Respondents : Mr. Praveen Akhaur, SC(M)-I Ms. Mohini Gupta, AC to SC(M)-I Mr. Amrit Raj Kisku, AC to GA-VI

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22/ 14.02.2025 All the counsel involved in these cases are seeking adjournment.

2. It further appears that order dated 16.12.2024, whereby parties were directed to file list of dates, short synopsis of the arguments and judgments which they seek to rely upon have not been filed till date.

3. On the request of learned counsel for the parties, these matters are adjourned to be posted on 06.03.2025 at 02:15 p.m.

4. Counsel for the parties have undertaken that they would not seek any further adjournment.

5. The order dated 16.12.2024 be also complied at least one week prior to the next date.

(Anubha Rawat Choudhary, J.) Kunal