Jharkhand High Court
Suketu Jiten Mody vs The State Of Jharkhand & Ors on 16 December, 2024
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P. (Cr.) No. 721 of 2024
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Suketu Jiten Mody .... Petitioner
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The State of Jharkhand & Ors. .... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. Deepak Kr. Sinha, Advocate For the State :- Mr. Rishi Bharti, Advocate
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03/16.12.2024 Respondent No.4 has directly sent the counter affidavit which is placed by the office without permission of the Court and there is procedure of filing of the counter affidavit in light of Jharkhand High Court Rules, as such the said counter affidavit is not accepted by the Court.
2. Notice upon the respondent No.5 has been received by the Branch Manager of the Bandhan Bank and in view of that the notice upon the respondent No.5 is deemed to be validly served.
3. Notice upon the respondent No.6 is not effected.
4. Issue notice upon the respondent No.4 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within a week after X-mas vacation.
5. Learned counsel appearing for the petitioner shall take fresh steps for service of notice upon the respondent No.6 on his present and correct address by ordinary process as well as registered post with A/D, for which requisites etc. must be filed within a week after X-mas vacation.
(Sanjay Kumar Dwivedi, J.) Sangam/
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