Jharkhand High Court
Anurag Kumar vs The State Of Jharkhand And Others on 4 April, 2024
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 3795 of 2023
Anurag Kumar ... ... ... ... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Petitioner: Mrs. Ritu Kumar, Advocate Ms. Sweta Kumari, Advocate For the Respondents: Mr. Rajiv Ranjan, Advocate General Mr. Piyush Chitresh, A.C. to A.G. Mr. L.C.N. Shahdeo, Advocate
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06/Dated: 4th April, 2024 Learned counsel for the petitioner, in course of argument, submits that she needs to be allowed to confine her prayers with respect to prayer No.(I) only. It has been further submitted that so far as prayer Nos.(II) and (III) are concerned, the same may be utilized for the purpose of reference in future.
Considering the aforesaid submissions, the instant writ petition is confined to prayer No.(I) only.
Learned Advocate General appearing for the State has sought for two weeks' time to file comprehensive para-wise reply to the writ petition.
Accordingly, list this matter on 06.05.2024.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) Manoj/uploaded