Jharkhand High Court
Tipru Buruma vs National Investigating Agency. New ... on 25 August, 2020
Author: H.C. Mishra
Bench: H.C. Mishra, Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 790 of 2019
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Tipru Buruma @ Santosh Munda .... Appellant
-Versus-
National Investigating Agency. New Delhi ..... Respondent
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CORAM: HON'BLE MR. JUSTICE H.C. MISHRA HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant : M/s. Jitendra Shankar Singh For the N.I.A. : M/s. Rishu Ranjan
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.
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08/ 25.08.2020. It appears that the counter-affidavit has not been filed in the case and it has been submitted on behalf of the learned counsel for the N.I.A., that the learned counsel is unwell and he is undergoing quarantine.
At the request on behalf of the learned counsel for the N.I.A., let this matter be listed again on 16th of September, 2020.
(H.C. Mishra, J.) (Rajesh Kumar, J.) D.S./