Jharkhand High Court
Birla Institute Of Technology vs State Of Jharkhand And Others on 13 June, 2018
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C). No.537 of 2008
With
I.A. No. 2361 of 2018
With
I.A. No. 2944 of 2018
With
I.A. No. 3974 of 2018
Birla Institute of Technology ... ... Petitioner
Versus
State of Jharkhand and others ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Rohit Roy, Advocate For the Respondents : Mr. Amit Kr. Verma, Advocate
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14/13.06.2018 Heard Mr. Rohit Roy, counsel appearing on behalf of the petitioner.
2. Heard Mr. Amit Kumar Verma, counsel appearing on behalf of the respondent-State.
3. Counsel for the respondents submits that these Interlocutory Applications were filed from time to time for extension of time for compliance of order dated 28.02.2018 read with order dated 24.01.2018. He submits that by way of last indulgence four weeks' time may be granted in view of the prayer made in I.A. No. 3974 of 2018 so that the necessary affidavit may be filed by respondent no.6 i.e., The Director, Panchayati Raj, Government of Jharkhand, Ranchi.
4. Considering the prayer made by the respondents I.A. No. 3974 of 2018 is hereby allowed and four weeks' time by way of last indulgence is granted to Director, Panchayati Raj, Government of Jharkhand, Ranchi to file necessary affidavit in compliance of order dated 28.02.2018 read with order dated 24.01.2018.
5. The matter is directed to be posted on 18.07.2018 and the necessary affidavit should be filed latest by 11.07.2018. If the affidavit is not filed then Director, Panchayati Raj, Government 2 of Jharkhand, Ranchi is directed to be personally present on 18.07.2018.
6. I.A. No. 2361 of 2018, I.A. No. 2944 of 2018 and I.A. No. 3974 of 2018 are accordingly disposed of.
7. Let a copy of this order be handed over to the counsels for the parties.
(Anubha Rawat Choudhary, J.) Saurav/