Jharkhand High Court
Seventh Day Adventist Senior Secondary ... vs The State Of Jharkhand & Ors on 2 December, 2019
Author: B.B. Mangalmurti
Bench: B.B. Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1604 of 2008
Seventh Day Adventist Senior Secondary School, Khunti through its Principal,
Jonathan Kuzur ..... ... Petitioner
Versus
The State of Jharkhand & Ors. .... .... Respondents
With
W.P.(C) No. 1620 of 2008
Seventh Day Adventist Senior Secondary School, Khunti through its Principal,
Jonathan Kuzur ..... ... Petitioner
Versus
The State of Jharkhand & Ors. .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE B.B. MANGALMURTI
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For the Petitioner : Mr. Sameer Saurav, Advocate [In both the cases] For the Respondent-State : Mr. S.K. Lall, A.C. to S.C.-II Mr. S.C. Prakash A.C. to S.C. (L&C)
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09/02.12.2019 Learned counsel for the petitioner submitted that respondent no.8 is reported dead. Learned counsel further submitted that he intends to take steps for filing substitution application in that respect for which some time may be granted.
Learned counsel for the State in both the cases are present. List these cases on 13th January, 2020.
(B.B. Mangalmurti, J.) Rohit