Jharkhand High Court
Ramjee Singh & Anr vs The State Of Bihar & Ors on 9 June, 2020
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
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IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(S) No.2115 of 2019
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Ramjee Singh & Anr. .... Petitioners Vs. The State of Bihar & Ors. ..... Respondents
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. A.K. Sinha, Sr.Advocate For the Respondent-State : Mr. Manoj Kumar No.III, ADv. For the Resp. State-Bihar : Mr. S.P. Roy, Advocate For the Respondent Nos.3-5 : Mr. Sachin Kumar, Advocate
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Order No. 5/ Dated : 09th June, 2020 Heard Mr. A.K. Sinha, the learned counsel appearing for the petitioner, Mr. Manoj Kumar No.III, the learned counsel appearing on behalf of the respondent State, Mr. S.P. Roy, the learned counsel appearing on behalf of the respondent State of Bihar and Mr. Sachin Kumar, the learned counsel appearing on behalf of the respondent nos.3 to 5.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Mr. Manoj Kumar No.III, the learned counsel waives notice on behalf of the respondent State of Jharkhand.
Mr. S.P. Roy, the learned counsel waives notice on behalf of the respondent State of Bihar.
Mr. Sachin Kumar, the learned counsel waives notice on behalf of the respondent nos.3 to 5(BSIDC).
The learned counsel appearing for the respondents are directed to file their counter affidavit within four weeks.
Post the matter on 30.07.2020.
(Sanjay Kumar Dwivedi, J.) SI/,