Jharkhand High Court
Dr. Harsha Deo Gupta vs Union Of India & Ors on 13 March, 2012
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 918 of 2012
Dr. Harsha deo Gupta .... Petitioner
Versus
Union of India & ors. .... Respondents
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
For the Petitioner : Mr. Jitendra Tripathi, Advocate
For Respondent Nos. 3 & 4 : J.C. to Sr. S.C.II
th
03/Dated: 13 March, 2012
1.Learned counsel for respondent nos. 3 and 4 is seeking time to file counter affidavit.
2. Time, as prayed for, is granted.
3. All the respondents shall file their counter affidavit on or before the next date of hearing, failing which, they shall remain personally present before this Court on the next date of hearing at 10:30 a.m. If the counter affidavit is already filed, then there is no need to remain personally present before this Court by the aforesaid officers.
4. The matter is adjourned to be listed on 27th March, 2012.
5. Registry is directed to send a copy of this order to respondent no. 3, initially by FAX, thereafter, by post.
(D.N. Patel, J.) Ajay