Sailesh Kumar vs The State Of Jharkhand And Others
2026 Latest Caselaw 1933 Jhar

Jharkhand High Court

Sailesh Kumar vs The State Of Jharkhand And Others on 14 March, 2026

                                        AWARD

                     BEFORE NATIONAL LOK ADALAT (PHYSICAL)
                                   DATED 14.03.2026
                         (Held at JHARKHAND HIGH COURT)

(Organized by High Court Legal Services Committee under Section 19, Legal
Services Authorities Act, 1987 (Central Act).

                                 Cont. Case (Cvl) No.1481 of 2025

Petitioner(s)/ Appellant(s):-Sailesh Kumar
                                 Versus
Respondent/O.P.(s):       The State of Jharkhand and Others

Present:-

Name of the Hon'ble Judge:- Hon'ble Mrs. Justice Anubha Rawat Choudhary

Name of Advocate Member: Ms. Amrita Sinha, Advocate

For the State Mr. Sahbaj Akhtar, Advocate Mr. V. Murli, Advocate

AWARD

This matter has been taken up in the National Lok Adalat. The petitioner is present in-person. He submits that the order of the writ court has not been complied and submits that the matter be sent to the appropriate Bench.

The matter could not be settled.

..................................... ................................. Petitioner/Plaintiff/Appellant Respondent/O.P.

................................ ............................. Sig. of Hon'ble Judge Sign. Of Advocate Member

(Seal of HCLSC)