Jharkhand High Court
Moti Shankar Mahato vs The State Of Jharkkhand And Others on 26 February, 2021
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1032 of 2014
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Moti Shankar Mahato ..... Petitioner Vs. The State of Jharkkhand and others ..... Respondents with W.P.(S) No. 2223 of 2014 Kalendra Kumar ..... Petitioner Vs. The State of Jharkhand and others ..... Respondents
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA Through- Video Conferencing
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For the Petitioner(s) : Mr. Vikram Singh,Advocate For the Respondent(s) : Mr. Rohan Kashyap, APP [In WP(S) No. 1032 of 2014] Mr. Arun Kumar, APP [In WP(S) No. 2223 of 2014]
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20/Dated: 26/02/2021 On mentioning, Mr. Vikram Singh, the learned counsel appears and submits that Mr. Mahesh Tewari, the learned arguing counsel is not available today and therefore, an adjournment may be given.
Mr. Rohan Kashyap and Mr. Arun Kumar, the learned APPs appear for the State.
On the request made on behalf of Mr. Mahesh Tewari, the learned arguing counsel these matters are adjourned to be listed in the next week.
( Ratnaker Bhengra, J.) Nibha