Jharkhand High Court
M/S Online Entertainment Private ... vs The State Of Jharkhand And Another ... ... on 27 January, 2021
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1865 of 2020
M/s Online Entertainment Private Limited and Another .... Petitioner(s).
Versus
The State of Jharkhand and Another ... Opp. Party(s).
With
Cr.M.P. No. 1846 of 2020
Anamika Gautam .... Petitioner(s).
Versus
The State of Jharkhand and Another ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
Through: Video Conferencing
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For the Petitioner(s) : M/s Keshav Mohan & R.S. Mazumdar, Sr. Advocates. For the State : Mr. Dushyant Dave, Sr. Advocate.
Mr. Arunabh Chowdhury, A.A.G. M/s Pragya Baghel and Neha, Advocates. Mr. Kaushik Sarkhel, G.A.-V. Mr. Supriya Minz, AC to G.A.-V .........
07/27.01.2021: Let copy of these petitions as well as notices be served upon the informant(s) of Deoghar Town P.S. Case No. 346 of 2020 and Deoghar Town P.S. Case No. 343 of 2020 through the Officer-In-charge, Deoghar Town Police Station, Deoghar, by Monday i.e. 01.02.2021.
Nodal Officer, Deoghar District, who has been appointed in the High Court of Jharkhand at Ranchi, will take all steps to ensure the service of notices so that the same be served through the Officer-In-charge, Deoghar within the aforesaid time.
List these cases on Wednesday i.e. on 03.02.2021 at 2:15 P.M. Anu/-C.P.-3 (ANANDA SEN, J.)