Jharkhand High Court
Sanjay Lakra vs The Union Of India And Ors on 21 May, 2015
Author: Virender Singh
Bench: Virender Singh, P.P. Bhatt
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
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W.P. (PIL) No. 6536 of 2013
Sanjay Lakra Vs. Union of India & Ors.
With
W.P. (PIL) No. 4092 of 2014
Sarada Pleasure & Adventure Ltd. Sarada Mutual Benefit (Nidhi) Ltd. Soshit Sangh
Vs
The State of Jharkhand & Others
With
W.P. (PIL) No. 6168 of 2014
Non Banking Abhikarta Ewam Niwesak Surakcha Samittee
Vs.
The Union of India & Ors.
With
W.P. (PIL) No. 6201 of 2014
Non Banking Abhikarta Ewam Niwesak Surakcha Samittee
Vs.
The Union of India & Ors.
With
W.P. (PIL) No. 1132 of 2015
Om Prakash Gupta & Others Vs. The State of Jharkhand & Ors.
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CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE
HON'BLE MR. JUSTICE P.P. BHATT
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For the Petitioners : Mr. Rajeev Kumar, Advocate
For the Respondents : JC to ASGI, JC to GP-IV
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09/ Dated: 21st May, 2015
Per Virender Singh, C.J.:
Mr. Rajeev Kumar, learned counsel for the petitioners states that in another public interest litigation being W.P.(PIL) No.1635 of 2014, the co-ordinate Bench of this Court has ordered for investigation of the criminal case by the Central Bureau of Investigation. He states that he has applied for copy of the order passed by the Bench and is likely to get it very shortly. He requests that all these public interest litigations may be taken up after ensuing summer vacation.
Request acceded to.
List again on 22nd June, 2015.
(Virender Singh, C.J.) (P.P. Bhatt, J.) Anu-SI