Jharkhand High Court
Ashok Pai vs State Of Jharkhand & Anr on 21 September, 2011
Author: Jaya Roy
Bench: Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2779 of 2011
Ashok Pai ... ... ... Petitioner
Versus
The State of Jharkhand & Anr.... ... ... Opposite Parties
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CORAM : HON'BLE MRS. JUSTICE JAYA ROY
For the Petitioner : Mr. Kailash Prasad Deo, Advocate
For the State : Mr. Mukesh Kumar, A. P. P.
02/21.09.2011Put up this case after Durga Puja holidays under the appropriate heading.
Till that date no coercive steps shall be taken against the petitioner in connection with Complainant Case No. 373 of 2003, pending in the Court of Judicial Magistrate, 1st Class, Bokaro.
Learned counsel for the petitioner will deposit the cost of the Fax to communicate this order to the Court concerned/authority concerned.
(Jaya Roy, J.) Satayendra