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Jharkhand High Court

Anju Kumari vs Social Welfare Women And Child ... on 10 March, 2017

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P.(S) No. 3542 of 2016

            Anju Kumari                                              ...   ...  Petitioner
                                  Versus
            The State of Jharkhand and others                           ... ... Respondents
                                -----------------
          CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

            For the Petitioner           : Mr. Sanjay Kumar Pandey, Advocate
            For the Respondents          : Mr. Rakesh Kr. Shahi, J.C. to A.A.G.
                                -------------------

     03/10.03.2017

Inspite   of   opportunity   granted   on   18.07.2016,   a  counter­affidavit has yet not been filed. 

2. By way of last last indulgence six weeks further time  is granted for filing counter­affidavit.

3. Rejoinder, if any, may be filed two weeks thereafter.

4. Post the matter on 14.06.2017 in the supplementary  cause­list.

   (Shree Chandrashekhar, J.) Tanuj/­