DIPAK KUMAR DAS Vs. STATE OF JHARKHAND & ORS.
LAWS(JHAR)-2012-11-155
HIGH COURT OF JHARKHAND
Decided on November 26,2012

DIPAK KUMAR DAS Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

Alok Singh, J. - (1.) LET counter affidavit be filed by all the respondents within six weeks positively. Rejoinder, if any, may be filed within four weeks thereafter.
(2.) MEANWHILE , operation and effect of order dated 03.10.2012 shall remain stayed.;


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