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Jharkhand High Court

Vidya Vikash Samiti vs Union Of India & Ors on 3 May, 2017

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (C) No. 7103 of 2011
                                         ---
       Vidya Vikash Samiti                                   --- ---- Petitioner
                                      Versus
       Union of India & Ors.                                  --- --- Respondent s
                                         ---
           CORAM:The Hon'ble Mr. Justice Aparesh Kumar Singh
                                         ----
             For the Petitioner       : Kumari Rashmi, Adv.
             For the Resp.Nos. 1 to 3 : Mr. Dharmendra Kr. Malityar, Advocate
                                         ----

06/03.05.2017

Respondent nos. 1 to 3 have filed I.A. No.1823/2017 for early hearing of the case. It does not appear that there is any stay on the impugned assessment order and the demand raised. No grounds for early hearing are made out. Counter affidavit has been filed by the respondents earlier. The matter be included in the regular Admission list as per its age.

I.A. for early hearing stands disposed of.

(Aparesh Kumar Singh, J.) Shamim/