Jharkhand High Court
Babulal Marandi vs Speaker on 10 December, 2020
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 3687 of 2020
Babulal Marandi ..... ... Petitioner
Versus
Speaker, Jharkhand Vidhan Sabha, Jharkhand Vidhan Sabha Bhawan
(New), Dhurwa, Ranchi & Anr. .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. R.N. Sahay, Sr. Advocate Mr. Yashvardhan, Advocate For the Res. No.1 : Mr. Manoj Tandon, Advocate For the Res. No.2 : Dr. Ashok Kumar Singh, Advocate
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03/10.12.2020 The present writ petition is taken up today through Video conferencing.
Mr. Manoj Tandon, learned counsel appearing on behalf of the Jharkhand Vidhan Sabha (the respondent no.1), prays for and is allowed time till 14th December, 2020 to file reply to I.A. No.6257 of 2020.
Put up this case on 15th December, 2020 for consideration of I.A. No.6257 of 2020.
Office is directed to reflect the name of Mr. Manoj Tandon, Advocate in the cause list.
(Rajesh Shankar, J.) Rohit