Jharkhand High Court
Gajendra Kumar vs The State Of Jharkhand & Ors on 3 April, 2024
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 3821 of 2022
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Gajendra Kumar ... ... Petitioner Versus The State of Jharkhand & Ors ... ... Respondent
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Petitioner : Mr. Navin Kumar, Advocate For the Res-State : Mr. Mrinal Kanti Roy, GA I Mr. Rakesh Ranjan, AC to GA I For the Intervener : Mr. Prabhat Kr. Sinha, Advocate
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Order No. 06 : Dated 3 April, 2024 rd
1. Reference may be made to order dated 12th March, 2024.
2. Mr. M.K. Roy, learned G.A. I appearing for the respondents-
State has submitted that the State was though directed to file comprehensive counter affidavit giving para-wise reply but since as yet he has not received instruction hence due counter affidavit could not be filed. However, by way of last indulgence, he has sought for two weeks' time to file counter affidavit.
3. Considering the prayer as made by learned counsel for the respondent-State, list this case on 22.04.2024 directing the State to file counter affidavit by the next date positively.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) Alankar/