Jharkhand High Court
Babulal Marandi vs Speaker on 6 April, 2021
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 3687 of 2020
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Babulal Marandi .... .... .... Petitioner Versus Speaker, Jharkhand Vidhan Sabha, Ranchi & Anr. ..... .... Respondents with W. P. (C) No. 3654 of 2020 Bharatiya Janata Party through its Chief Whip .... .... Petitioner Versus The Hon'ble Speaker, 5th Jharkhand Vidhan Sabha, Ranchi & Ors. ..... .... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. R.N. Sahay, Sr. Advocate Mr. Yashvardhan Sahay, Advocate [in W.P.(C) No.3687/2020] : Mr. R. Venkataramani, Sr. Advocate M/s Indrajit Sinha, Kumar Harsh, Advocates [in W.P.(C) No.3654/20] For Resp. Nos.1&3 : Mr. Rajiv Ranjan, Sr. Advocate Mr. Piyush Chitresh, Advocate For Election Commission: Mr. Akash Deep, Advocate
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Oral Order 11 / Dated : 06.04.2021 As prayed on behalf of the writ petitioner on the ground that the counter affidavit could not be filed in accordance with the direction contained in the order dated 09.03.2021 as the copy of the counter affidavit was not served well in advance rather it was served upon the writ petitioner only in the last evening itself, with consent of other side, let these matters be listed on 04.05.2021 at 10:30 a.m. as first case at the top of the list.
The writ petitioner would be at liberty to file rejoinder to the counter affidavit, if so advised.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) VK/AKT