Anita Devi vs The State Of Jharkhand And Ors
2025 Latest Caselaw 1230 Jhar

Jharkhand High Court

Anita Devi vs The State Of Jharkhand And Ors on 29 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   W.P (S) No. 1211 of 2017
      Anita Devi                              ......             Petitioner
                             Versus
      The State of Jharkhand and Ors.         .......             Respondents
                            with
                 W.P (S) No. 179 of 2017
      Parwati Devi                            ......              Petitioner
                             Versus
      The State of Jharkhand and Ors.         .......             Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Amit Kumar Tiwari, Advocate For the Resp-State : Mr. Devesh Krishna, S.C (Mines)-III (WPS No.1211 of 2017) : Mr. Prabhat Kumar, S.C-II : Mr. Sushant Kumar, A.C to S.C-II (WPS No.179 of 2017) For the State of Bihar : Mr. Ranjit Kumar, A.C to G.A (Bihar)

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th 23/Dated:29 July, 2025 Learned counsel for the Respondent-State of Bihar is directed to mention respondent number in the first page as well as para-1 of the counter affidavit dated 13.12.2024 filed by the State of Bihar in course of the day.

2. Heard learned counsel for both the sides.

3. Put up this case tomorrow i.e. on 30.07.2025 for filing judgments by the learned counsel for the parties.

(Sanjay Prasad, J.) Saket/-