Jharkhand High Court
Mr. Bharat Dhiru Bhai Dave & Ors vs The State Of Jharkhand & Ors on 17 March, 2021
Author: H. C. Mishra
Bench: H.C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.1104 of 2015
Mr. Bharat Dhiru Bhai Dave & Ors. ..... Petitioners
Versus
The State of Jharkhand & Ors. .... Respondents
CORAM: HON'BLE MR. JUSTICE H.C. MISHRA
For the Petitioner : Mr. Jitendra Kumar Pasari, Advocate
For the Respondents : A.C. to S.C.(L&C)-I
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.
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16/17.03.2021 At the request of the learned counsel for the petitioners, four weeks' further time is allowed by way of last chance, for filing rejoinder to the supplementary counter affidavit.
(H. C. Mishra, J.) R.Kumar