SHER MOHAMMAD v. THE STATE OF JHARKHAND

IN THE HIGH COURT OF JHARKHAND AT RANCHI

W.P. (S) No. 2543 of 2023

Sher Mohammad … … Petitioner

State of Jharkhand and others … … Respondents

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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Atanu Banerjee, Advocate

For the Respondents : Mr. Sanjoy Piprawall, Advocate

: Mrs. Pinky Tewari, Advocate

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10/05.02.2024 Learned counsel for the parties are present.

2. Learned counsel for the parties submit that pleadings in this

case is complete.

3. Post this case on 20.02.2024.

4. In the meantime, learned counsel for the parties shall file their

list of dates, synopsis of argument and the judgement which they seek

to rely upon much prior to the next date of listing.

(Anubha Rawat Choudhary, J.)

Binit