UMANG KEJRIWAL Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-1-88
HIGH COURT OF JHARKHAND
Decided on January 15,2020

UMANG KEJRIWAL Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary - (1.) Heard Mr. Bibhash Sinha, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Kaushik Sarkhel, learned counsel appearing on behalf of the opposite party no. 2.
(3.) Heard Mrs. Vipul Divya, learned counsel appearing on behalf of the State.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.