Jharkhand High Court
Sheikh Jamal & Anr vs State Of Jharkhand & Anr. ... ... Opp. ... on 27 August, 2020
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2271 of 2020
Sheikh Jamal & Anr. ... ... Petitioners
Versus
State of Jharkhand & Anr. ... ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Jitendra Tripathi, Advocate For the State : M/s Leena Mukherjee, A.P.P.
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Order No. 03: Dated: 27 August, 2020 th Heard learned counsel for the petitioner and learned counsel appearing for the State assisted by the O. P. No. 2.
So far as the defect nos. 9(iv), (v) & (vi) are concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards rest defects are concerned the same are ignored.
It has been stated by learned counsel for the petitioner that the disputes are purely civil in nature. It has further been stated that the complainant has also filed a title suit being Title Suit No. 61 of 2015.
Issue notice to the opposite party no. 2 both under registered cover with AD as well as ordinary process for which requisites etc. be filed within a period of two weeks.
Let this case be listed after notice is served upon the opposite party no. 2.
Till further orders, no coercive step be taken against the petitioners in connection with Complaint Case No. 2437 of 2014.
(Rongon Mukhopadhyay, J.) MM