Jharkhand High Court
Moti Shankar Mahato vs The State Of Jharkkhand And Others on 5 March, 2021
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1032 of 2014
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Moti Shankar Mahato ..... Petitioner Vs. The State of Jharkkhand and others ..... Respondents with W.P.(S) No. 2223 of 2014 Kalendra Kumar ..... Petitioner Vs. The State of Jharkhand and others ..... Respondents
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA Through- Video Conferencing
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For the Petitioner(s) : Mr. Vikram Singh,Advocate [In both cases] For the Respondent(s) : Mr. Hemant Jain, APP [In WP(S) No. 1032 of 2014] Mr. Arun Kumar Dubey, APP [In WP(S) No. 2223 of 2014]
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21/Dated: 05/03/2021 When the matters were called out, Mr. Vikram Singh, the learned counsel appears and prays for an adjournment Mr. Hemant Jain and Mr. Arun Kumar Dubey, the learned APPs appear for the State.
On the request of learned counsel for the petitioners, these matters are adjourned to be listed on 19.03.2021.
( Ratnaker Bhengra, J.) Nibha