Niraj Singh vs Union Of India Through Narcotic Control ...
2025 Latest Caselaw 1830 Jhar

Jharkhand High Court

Niraj Singh vs Union Of India Through Narcotic Control ... on 20 January, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No. 10409 of 2023
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Niraj Singh, S/o Vimlesh Singh ... ... Petitioner Versus Union of India through Narcotic Control Bureau (N.C.B.) ... ... Opposite Party

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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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For the Petitioner : Mr. P.A.N. Roy, Advocate For the Opp. Party : Mr. Anil Kumar, ASGI Ms. Chandana Kumari, AC to ASGI Mr. Kumar Swapnil, AC to ASGI

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25/20.01.2025 Although it has been submitted by the learned counsel for the respective parties that the case was fixed for judgment on 09.08.2024 but it seems that on certain applications filed by one of the parties and in order to have a rejoinder the case is being adjourned.

Let a status report be called for from the learned trial court with respect to the fact as to whether the said application which has been preferred by one of the parties has been heard or not and the tentative time it will be taken by the learned trial court to conclude and deliver the judgment.

List this case after receipt of the report.

(Rongon Mukhopadhyay, J.)

A. Sanga/-