Jharkhand High Court
Babita Kumari & Ors vs The State Of Jharkhand & Ors on 14 February, 2022
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4682 of 2021
Babita Kumari & Ors. .... Petitioners
Vs.
The State of Jharkhand & Ors. ... Respondents
----------
CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioners : Mr. Anil Kr. Sinha, Sr. Advocate Mr. Deepak Kr. Dubey, Advocate For the Resp.-State : Mr. Rajiv Ranjan, AG
-----------
07/ 14.02.2022 Learned Sr. counsel for the petitioners submits that the case in hand is squarely covered by the judgment of this Hon'ble Court, which is at Page 131 and 163 of the writ petition.
Mr. Rajeev Ranjan, learned Advocate General vehemently opposes the contention of the learned Sr. counsel for the petitioners and submits that factually it is incorrect, the case of the petitioners and that of the petitioners in that case, which has been annexed, are totally different. However, he seeks sometime to verify the factual aspect and legal aspect of the matter as on date.
Prayer is allowed.
Put up this case after two weeks under the heading 'For Admission'.
(Dr. S.N. Pathak, J.) Punit/-