Jharkhand High Court
Jaydrath Singh vs The State Of Jharkhand & Ors on 18 June, 2024
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No.766 of 2022
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Jaydrath Singh .... .... Petitioner Versus The State of Jharkhand & Ors. .... .... Respondents CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Petitioner : Mr. Manoj Kr. Choubey, Advocate Mr. Rahul Kumar Mishra, Advocate Mr. Avnish Kr. Pathak, Advocate For the State : AC to AG For the UOI : Mr. Prashant Pallav, DSGI
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05/Dated: 18.06.2024 It has been submitted by the learned counsel for the petitioner that all the defects have been removed.
Office is to verify.
With the consent of the parties, the matter has been heard on merit.
Learned counsel for the State has sought for two weeks' time to file reply by giving para-wise reply to the averment made in the instant petition.
Accordingly and as prayed for, list this matter on 03.07.2024.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) Rohit/-
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