The State Of Jharkhand Through ... vs M/S Alternative For India Development ...
2025 Latest Caselaw 831 Jhar

Jharkhand High Court

The State Of Jharkhand Through ... vs M/S Alternative For India Development ... on 15 July, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Civil Review No.77 of 2025
                                        ----

The State of Jharkhand through Secretary, Information Technology, Dhurwa, Ranchi & Anr. .... .... Appellants

-Versus-

M/s Alternative for India Development through one of the Director, Sri K.T. Arasu .... .... Respondent

----

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Appellants : Mr. Rajiv Ranjan, Advocate General : Mr. Ashutosh Anand, AAG-III For the Respondent : Mr. M.S Mittal, Sr. Advocate : Mr. Salona Mittal, Advocate

----

th Order No.11/Dated: 15 July, 2025

1. Heard Mr. Rajiv Ranjan, learned Advocate General assisted by

Mr. Ashutosh Anand, learned AAG-III appearing on behalf of the appellants-

State of Jharkhand and Mr. M.S Mittal, learned senior counsel assisted by

Mr. Salona Mittal, learned counsel appearing for the respondent.

2. Hearing concluded.

3. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) A.Mohanty/Raja Uploaded