Citation : 2026 Latest Caselaw 3016 Jhar
Judgement Date : 13 April, 2026
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 3130 of 2017
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Dr. R. P. Singh Ratan @ Ratneshwar Prasad Singh Ratan ... ... Appellant Versus Birsa Agricultural University & others... ... Respondents With W. P. (S) No. 6639 of 2014 With L. P. A. No. 394 of 2017 With W. P. (S) No. 3131 of 2017 With W. P. (S) No. 3466 of 2018 With W. P. (S) No. 3467 of 2018 With
With
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY : HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Appellant : Mr. Abhay Kumar Mishra, Advocate : Mr. Manoj Tandon, Advocate For the Respondent : Mr. A. Allam, Senior Advocate For the Respondent-State: Mr. Ratnesh Kumar, SC (L&C) I : Mr. Mukul Kr. Singh, AC to G.P. III : Mr. Vineet Prakash, AC to S.C. IV : Mrs. Sunita Kumari, AC to Sr. S. C. II
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31/13.04.2026 Mr. Abhay Kumar Mishra, learned counsel for the petitioner in W. P. (S) No. 3130 of 2017 has submitted that during the pendency of this writ application, the petitioner has died and therefore two weeks' time is allowed to enable him to file a substitution application.
In view of the said submission, let these cases with analogous cases be listed on 12.05.2026.
(Rongon Mukhopadhyay, J.)
(Pradeep Kumar Srivastava, J.)
R. Shekhar Cp 1
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