Aditya Homocare Pvt. Ltd vs The State Of Jharkhand And Others
2026 Latest Caselaw 784 Jhar

Jharkhand High Court

Aditya Homocare Pvt. Ltd vs The State Of Jharkhand And Others on 5 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P. (C) No. 378 of 2026
                Aditya Homocare Pvt. Ltd.       ... ... ... ... Petitioner
                                        Versus
                The State of Jharkhand and Others ...     ...   ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner: Mr. Shubham Kumar, Advocate For Resp. No.1/State: Mr. Piyush Chitresh, A.C. to A.G. For Resp. Nos.2 & 4: Mr. Manish Kumar, A.C. to Mr. Anoop Kumar Mehta, Advocate For Resp. No.3: Mr. Sharon Toppo, A.C. to Dr. Ashok Kumar Singh, Advocate

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02/Dated: 05.02.2026

1. Heard Mr. Shubham Kumar, learned counsel for the petitioner.

2. Mr. Piyush Chitresh, A.C. to learned A.G., appears for the first

respondent.

3. Mr. Manish Kumar, learned counsel, appears for respondent

nos.2 and 4.

4. Mr. Sharon Toppo, A.C. to Dr. Ashok Kumar Singh, learned

counsel, appears for the 3rd respondent.

5. Since the contesting respondent would be the 5th respondent,

issue notice to the 5th respondent, returnable on 24th of February

2026, for which requisites, etc through Speed Post with A/D as also

by ordinary process must be filed within one week.

6. In addition to the usual mode of service, private service is

permitted.

7. Stand over to 24th of February 2026 'For Orders/Disposal'.

(M. S. Sonak, C.J.)

(Deepak Roshan, J.) February 05, 2026 Manoj/ Sharda/Cp.1