VASANTI NEELKANTAN Vs. STATE OF JHARKHAND & ANOTHER
LAWS(JHAR)-2012-9-319
HIGH COURT OF JHARKHAND
Decided on September 10,2012

Vasanti Neelkantan Appellant
VERSUS
State Of Jharkhand And Another Respondents

JUDGEMENT

D.N.UPADHYAY - (1.) AT the very outset, it is submitted by the learned counsel for the petitioner that the petitioner is ready to refund the fee amount taken by the institution to the respective candidates for which one week's time may be allowed.
(2.) Put up this case after four weeks and by that time, the petitioner shall furnish the receipts showing payments made to the respective candidates.;


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