Jharkhand High Court
Praveen Gupta vs The State Of Jharkhand on 4 May, 2016
Author: R.N. Verma
Bench: R.N. Verma
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2885 of 2015
Praveen Gupta, S/o Vinay Kumar Gupta
Resident of 498 Sindhiya Nagar, P.O. & P.S.Mohanpur
District Durg, Chhatishgarh .... .... .... Petitioner
Versus
The State of Jharkhand .... .... .... Opp. Party
CORAM : HON'BLE MR. JUSTICE RAVI NATH VERMA
For the Petitioner : Mr. Amit Kumar Das, Advocate
For the State : A.P.P.
For the Informant : Mr. P.A.S. Pati, Advocate
13/04.05.2016Put up this case on 19.05.2016 at 4.00 p.m. in Chamber.
Both the parties are directed to be physically present on that date.
Learned counsel, Mr. Das appearing for the petitioner is directed to file supplementary affidavit on the next date placing the fact that the petitioner has already received the passport of his son and applied for issuance of visa.
Till then, interim relief granted vide order dated 14.01.2016 shall continue.
(R.N. Verma, J.) Anit