Citation : 2025 Latest Caselaw 2104 Jhar
Judgement Date : 29 January, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1922 of 2017
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Bandana Kumari & Ors. ... Petitioner(s).
Versus
The State of Jharkhand & Ors. ... Respondent(s).
With
W.P.(S) No. 525 of 2016
Dr. Pankaj Kumar ... Petitioner(s).
Versus
The State of Jharkhand & Ors. ... Respondent(s).
CORAM :SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Rajendra Krishna,Advocate;
Mr. Samavesh Bhanj Deo, Advocate For the State : Mr. Ashwini Bhushan., AC to Sr. SC-II For the JPSC : Mr. Sanjay Piprawall, Advocate;
Mr. Prince Kumar, Advocate; Mr. Rakesh Ranjan, Advocate; Mr. Jay Prakash, Advocate ......
17 /29.01.2025:
Mr. Rajendra Krishna, the learned counsel appearing on behalf of the petitioner, namely, Dr. Pankaj Kumar submits that the case of the petitioner is totally covered by the judgment passed by a Division Bench of this Court in WP(S) No. 3419 of 2020 [Ananda Kumar Dalei v. The State of Jharkhand & Ors.] The learned counsel has fairly submitted that the aforesaid judgment has been challenged by the State before the Hon'ble Supreme Court in Special Leave to Appeal (Civil) No. 13479 of 2024.
Considering the aforesaid submissions, list these cases after disposal of Special Leave to Appeal (Civil) No. 13479 of 2024.
Parties are at liberty to mention these cases after disposal of Special Leave to Appeal (Civil) No. 13479 of 2024.
(ANANDA SEN, J.) KNR
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