Jharkhand High Court
Atul Lohia vs The State Of Jharkhand And Another ... ... on 14 November, 2019
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 374 of 2019
1. Atul Lohia
2. G.L. Lohia ... Petitioner(s).
-Versus-
The State of Jharkhand and Another ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Rahul Kumar, Advocate.
For the State A.P.P.
.........
06/14.11.2019: Issue notice to opp. Party No. 2, for which, requisites etc. under
registered cover with A/D as well as ordinary process must be filed within a week, failing which, this petition shall stand rejected without reference to a Bench.
In the meantime, further proceeding in connection with C.P. Case No. 470 of 2013, pending in the court of learned Judicial Magistrate, Dhanbad, shall remain stayed, so far as the petitioners are concerned.
Anu/C.P.-3 (ANANDA SEN, J.)