Jharkhand High Court
Indrajeet Samanta vs Union Of India & Ors on 18 June, 2018
Author: D.N. Patel
Bench: Amitav K. Gupta, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No.4593 of 2018
In
W.P.(P.I.L) No.735 of 2018
Indrajeet Samanta ..... Petitioner
Versus
Union of India & Ors. ..... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioner : Mr. Amritansh Vats, Advocate For the Respondents : Mr. Rajiv Sinha, A.S.G.I Mr. Chanchal Jain, J.C to A.G. Mrs. Sweety Topno, Advocate
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06/Dated: 18 June, 2018 th Oral Order Per D.N. Patel, A.C.J
1. Counsel appearing for the appellant is not pressing this interlocutory application, at this stage, hence, this interlocutory application is disposed of as not pressed. W.P.(PIL) No.735 of 2018 With I.A. No.1620 of 2018
1. Notice upon the respondents.
2. Mr. Chanchal Jain, counsel, waives notice for the respondent nos.02, 03 and 05 to 09. Mr. Niraj Kumar, counsel, waives notice for the respondent no.1. Mrs. Sweety Topno, counsel, waives notice for the respondent no.4. If the respondents want to file their reply, they may file the same on or before the next date of hearing.
3. This matter is adjourned to be listed on 27.07.2018.
(D. N. Patel, A.C.J) (Amitav K. Gupta, J) Chandan - Biswas/-