Jharkhand High Court
Pranati Samanta vs The State Of Jharkhand & Ors on 30 June, 2021
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.6604 of 2014
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Pranati Samanta ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Prabhash Kumar, Adv. For the Res. State : Mr. Subham Mishra, A.C. to S.C. (Mines) II For the University : Mr. Mithilesh Singh, Adv.
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Through:- Video Conferencing
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12/30.06.2021 Heard learned counsel for the parties through V.C.
2. Mr. Prabhash Kumar, learned counsel for the petitioner intends to file amendment application to challenge the documents annexed in the supplementary counter affidavit filed by the respondent-State
3. Mr. Subham Mishra, learned counsel for the State seeks time to file a detail supplementary counter affidavit.
4. Mr. Mithilesh Singh, learned counsel for the University submits that as per the letter dated 26.02.2015 the pay has been fixed and the amount has been paid to the petitioner.
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5. In view of the facts, put up this case on 29.07.2021 enabling the State-respondent to file Para-wise reply specifically the statement made in the Para-15.
In the meantime learned counsel for the petitioner will be at liberty to file an amendment application.
(Deepak Roshan, J.) Fahim/-