Jharkhand High Court
Praveen Gupta vs The State Of Jharkhand on 5 January, 2016
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 2885 of 2015
Praveen Gupta ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. A.K. Das, Advocate
For the State : A.P.P.
For the Informant : Mr. P.A.S. Pati, Advocate
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6/ 05.01.2016By order dated 30.11.2015 passed by Sri R.N. Verma, J., both the parties were directed to remain physically present in the Court.
It would be appropriate that the parties should appear before the same Hon'ble Judge, who has directed them to appear before the Court.
It is submitted that the petitioner is an NRI and he has come from the foreign country and his visa is going to expire, but the petitioner can appear before the Court on 8.1.2016.
In that view of the matter and with the consent of both the parites, let this case be listed before the appropriate Bench with the approval of Hon'ble the Chief Justice, on 8.1.2016, if necessary, in Chambers, on which date, both the parties should appear before the Court.
( H. C. Mishra, J.) R.Kr.