Jharkhand High Court
Sujeet Kumar Pasndey Alias Ajay Pandey vs Sujeet Kumar Pandey Alias Ajay Pandey on 14 July, 2015
Author: D. N. Upadhyay
Bench: D. N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No.1678 of 2015
[Sujeet Kumar Pandey @ Ajay Pandey Vs. The State of Jharkhand]
with
A. B. A. No.1681 of 2015
[Bindu Devi Vs. The State of Jharkhand]
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CORAM : HON'BLE MR. JUSTICE D. N. UPADHYAY
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For the Petitioner(s) : Mr. Lalan Kumar Singh, Advocate
For the State : A.P.P.
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03/14.07.2015: The petitioners are directed to take step for service of notice against Opposite Party No.2 for which requisites etc. must be filed within a week to be served through ordinary process as well as registered cover with A/D. Till further order, no coercive step shall be taken against the petitioners in connection with P.C.R. Case No.639 of 2013.
(D. N. Upadhyay, J.) Sanjay/