Jitu Oraon vs The State Of Jharkhand & Others ... ... ...
2025 Latest Caselaw 917 Jhar

Jharkhand High Court

Jitu Oraon vs The State Of Jharkhand & Others ... ... ... on 18 July, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    Cont. Case (Civil) No. 698 of 2024

      Jitu Oraon                                        ...     ...        Petitioner
                                  Versus
      The State of Jharkhand & Others                   ...     ...        Opp. Parties

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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     For the Petitioner     : Mr. Sumir Prasad, Advocate
     For the Opp. Party     :
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     th
16/18 July 2025

1. Learned counsel for the parties are present.

2. Learned counsel for the opposite party has submitted that against the final judgment and order dated 07.05.2025 passed in L.P.A. No. 217 of 2025, SLP has been filed before the Hon'ble Surpeme Court bearing Special Leave to Appeal (C) No. 14970/2025 in which notice has been issued and order of status-quo has been passed.

3. During the court proceeding, a copy of the order passed in aforesaid SLP has been placed before this Court, which is taken on record.

4. Post this case on 02.01.2026 or after the disposal of the aforesaid SLP, whichever is earlier.

5. Office is directed to keep a track of the aforesaid SLP.

6. Liberty to mention.

(Anubha Rawat Choudhary, J.) Mukul/-