Jharkhand High Court
Prasnajit Nayak vs State Of Jharkhand Through Chief ... on 25 October, 2018
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 1056 of 2017
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Prasnajit Nayak, son of Late Bhabagrahi Nayak, resident of DT 1528, PO & PS Dhurwa, Ranchi .... ...... Petitioner Versus State of Jharkhand through Chief Secretary, Secretariat, Project Bldg., PO & PS Dhurwa, Distt. Ranchi ..... ...... Respondent
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner : None
For the Respondent : Mr. Suman Kr. Ghosh, AC to GA
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06/25.10.2018 Status report from the court concerned has been
received in the registry.
2. It is stated that in compliance of order dated 13.10.2017 passed by the Hon'ble Supreme Court in T.P.(C) No.387 of 2017 the records of Original Suit No.63 of 2017 have been transferred to the court of Principal Family Court Judge, Cuttak (Orissa).
3. Today also no one appears on behalf of the petitioner.
4. The respondent-State of Jharkhand is represented through Mr. Suman Kr. Ghosh, AC to GA.
5. In view of the status report dated 20.10.2018, the writ petition is dismissed.
(Shree Chandrashekhar, J.) R.K.