Jharkhand High Court
Anand Kumar vs The State Of Jharkhand And Others on 19 June, 2024
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 3260 of 2022
Anand Kumar ... ... ... ... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Petitioner: Party-in-Person For the State: Mr. Piyush Chitresh, A.C. to Adv. General For the Acct. General: Mr. Sudarshan Shrivastava, Advocate
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th 10/Dated: 19 June, 2024 Heard the Party-in-Person.
Counter affidavit has already been filed on behalf of respondent No.10 - the Accountant General.
Mr. Piyush Chitresh, learned A.C. to the Advocate General, has sought for two weeks' time to file affidavit giving para-wise reply to the averments made in the writ application.
Let the affidavit be filed within two weeks. The affidavit should also contain reply of the counter affidavit furnished on behalf of respondent No.10, particularly paragraphs 9 and 10 thereof.
As prayed for, post this matter on 08.07.2024.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) Manoj/uploaded Cp.1