Deepak Kumar vs The State Of Jharkhand & Anr. .... .... ...
2025 Latest Caselaw 1121 Jhar

Jharkhand High Court

Deepak Kumar vs The State Of Jharkhand & Anr. .... .... ... on 24 July, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cont. (Cvl.) Case No.725 of 2025
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Deepak Kumar .... .... Petitioner Versus The State of Jharkhand & Anr. .... .... Opp. Parties

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mrs. Vandana Singh, Advocate For the State : Mr. Anuj Burman, AC to GA-IV For the JPSC : Mr. Sanjay Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Rakesh Ranjan, Advocate Mr. Jay Prakash, Advocate

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03/Dated: 24.07.2025

1. Heard. Learned counsel for the Opp. Party-JPSC has assailed

the judgment in question before the Hon'ble Supreme Court.

2. Since the issue in question is pending adjudication before the

Hon'ble Supreme Court, therefore, we deem it appropriate to list

this case for consideration after six weeks.

(Tarlok Singh Chauhan, C.J.)

(Sujit Narayan Prasad, J.)

Alankar-Rohit/-