Citation : 2026 Latest Caselaw 999 Jhar
Judgement Date : 11 February, 2026
2019:JHHC:39994
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1280 of 2016
-----
M/s Vishwesaraiya Construction & Anr. ... ... Petitioners Versus The State of Jharkhand and Ors. ... ... Respondents
-------
CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
-------
For the Petitioners : Mr. Shwetang Kr. Tiwari, Advocate For the Respondents : Mr. Srikant Swaroop, AC to AAG-II
------
22/Dated 11th February, 2026
1. Affidavit has been filed on behalf of the State and the same has been replied.
2. It has been submitted by Mr. Swetang Kr. Tiwari, learned associate counsel to Mr. Mahesh Tewari, learned counsel for the petitioner on record that he is having some personal difficulty, as such, prayer for adjournment has been made on his behalf.
3. Considering the reason and the prayer for adjournment, let this case be listed on 11.03.2026.
(Sujit Narayan Prasad, J.) 11th February, 2026
Saurabh/
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!