Jharkhand High Court
The State Of Jharkhand & Ors vs Poonam & Anr on 13 November, 2019
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(LETTERS PATENT APPELLATE JURISDICTION)
.....
L.P.A. No. 98 of 2018 ......
The State of Jharkhand & Ors. ...... Appellants Versus Poonam & Anr. ..... Respondents .....
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE KAILASH PRASAD DEO For the Appellants :
For the Respondent no.1 : Mr. Sharad Kaushal, Advocate .......
07/13.11.2019.
Mr. Sharad Kaushal, learned counsel for the respondent submits that he would be entering appearance on behalf of the writ- petitioner/respondent no.1 and prays for two weeks' time to file vakalatnama since there is death in the family of the writ-petitioner.
Accordingly, matter be listed after two weeks. Copies of the pleadings be supplied to the learned counsel for the respondent no.1 within this time by the learned counsel for the appellant.
(Aparesh Kumar Singh, J.) (Kailash Prasad Deo, J.) Sandeep/R.S.-