Jharkhand High Court
Praveen Gupta vs The State Of Jharkhand on 25 February, 2016
Author: R.N. Verma
Bench: R.N. Verma
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2885 of 2015
Praveen Gupta, S/o Vinay Kumar Gupta
Resident of 498 Sindhiya Nagar, P.O. & P.S.Mohanpur
District Durg, Chhatishgarh .... .... .... Petitioner
Versus
The State of Jharkhand .... .... .... Opp. Party
CORAM : HON'BLE MR. JUSTICE RAVI NATH VERMA
For the Petitioner : Mr. Anjani Kumar, Advocate
For the State : A.P.P.
For the Informant : Mr. P.A.S. Pati, Advocate
11/25.02.2016Learned counsel for the petitioner and learned counsel for the opposite party no.2 are directed to file joint compromise petition.
Put up this case on 29.02.2016 at 4.00 p.m. in Chamber. Both the parties are directed to be physically present on that date.
Till then, interim relief granted vide order dated 14.01.2016 shall continue.
(R.N. Verma, J.) Anit