Angira Kumar Pathak & Others vs State Of Jharkhand And Ors
2025 Latest Caselaw 1994 Jhar

Jharkhand High Court

Angira Kumar Pathak & Others vs State Of Jharkhand And Ors on 24 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 3092 of 2022

                Angira Kumar Pathak & Others                  ...     ...      Petitioners
                                         Versus
                State of Jharkhand and Ors.
                                                       ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Ms. Sharon Kerketta, Advocate For the State : Mr. Mithilesh Singh, GA-IV For the VBU : Mr. Amaresh Kumar, Advocate

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06/24.01.2025 A counter-affidavit has been filed by the respondent no. 2 indicating that the judgment relied upon by the petitioners passed in W.P.(S) No. 3375 of 2016 and analogous cases has been set-aside by the Hon'ble Division Bench in LPA No. 658 of 2018 vide judgement dated 28.09.2022. It has been asserted in the counter-affidavit that the Hon'ble Division Bench has decided the issue in terms of the said judgement and therefore, the petitioners are not entitled to any benefit as claimed. The aforesaid counter-affidavit was filed way back as on 07.11.2023, but no rejoinder has been filed to the counter-affidavit.

2. After dictation of the order, the learned counsel for the parties have appeared.

3. At the request of the learned counsel for the petitioners, post this case on 31st January 2025 in the supplementary cause-list.

(Anubha Rawat Choudhary, J.) Pankaj