Jharkhand High Court
Babulal Turi vs National Investigation Agency on 25 August, 2023
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Navneet Kumar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 549 of 2023
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Babulal Turi ... ... Appellant Versus National Investigation Agency ... ... Respondent
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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Appellant : Mr. Vishnu Prabhakar Pathak, Advocate For the Respondent : Mr. Amit Kumar Das, ADvocate
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Order No. 07 : Dated 25 August, 2023 th
1. Learned counsel for the appellant has submitted that copy of counter affidavit has been served upon him yesterday i.e. on 24th August, 2023, as such he could not go through the counter affidavit. Therefore, prayer for adjournment has been sought for.
2. Such submission has been made in presence of learned counsel for the respondent.
3. Considering the reason for adjournment made on behalf of appellant, list this case on 08.09.2023.
(Sujit Narayan Prasad, J.) (Navneet Kumar, J.) Alankar/-