Jharkhand High Court
The Sai Appliances & Others vs The State Of Jharkhand & Another ... ... on 28 March, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.4285 of 2022
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The Sai Appliances & Others ... Petitioners Versus The State of Jharkhand & Another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioners : Mr. Rohit Sinha, Advocate For the State : Mr. Pankaj Kumar, P.P.
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Order No.05 Dated- 28/03/2023 Heard the parties.
Issue notice to the opposite party No.2. The petitioners are directed to file requisites for service of notice upon the opposite party No.2 by registered post with A/D as well as under ordinary process within two weeks failing which; this Cr.M.P. shall stand dismissed without further reference to the Bench.
Rule is made returnable within six weeks. List this case after receipt of the service report of the notice issued to the opposite party No.2.
(Anil Kumar Choudhary, J.) Animesh/