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Jharkhand High Court

Chandreshwar Prasad Rai vs State Of Jharkhand & Ors on 8 September, 2016

Author: H. C. Mishra

Bench: H. C. Mishra

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P (S) No. 2879 of 2007

    Chandreshwar Prasad Rai                                ...... Petitioner
                                 Versus
    The State of Jharkhand & Others                      ...... Respondents
                              --------
           CORAM       :   THE HON'BLE MR. JUSTICE H. C. MISHRA
                              ------
    For the Petitioner        :        Mr. Deepak Kr. Dubey, Advocate.
    For the Respondents       :        J.C to S.C-II
                                 ------

7/08.9.2016

Learned counsel for the State has filed the supplementary counter affidavit, but the copy of the same has not been given to the learned counsel for the Accountant General, Jharkhand, Ranchi.

Learned counsel for the State is directed to serve the copy of the supplementary counter affidavit upon the learned counsel for the respondent No.6, the Accountant General, Jharkhand, Ranchi, who shall seek instructions on the basis of the supplementary counter affidavit and file their reply, if necessary.

At the request of the learned counsel for the respondents, put up this matter on 29.09.2016.

( H. C. Mishra, J.) BS/