KUMAR KUNAL Vs. STATE OF JHARKHAND; PRINCIPAL SECRETARY, DEPARTMEN
LAWS(JHAR)-2018-4-1
HIGH COURT OF JHARKHAND
Decided on April 10,2018

Kumar Kunal Appellant
VERSUS
State Of Jharkhand; Principal Secretary, Departmen Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) I.A. No. 2804 of 2018 This application has been filed seeking recall of order dated 26.03.2018.
(2.) When a specific counter-affidavit in compliance of order dated 22.02.2018 was not filed, by order dated 26.03.2018 one week's adjournment was granted for filing an affidavit in compliance of order dated 22.02.2018, however, with cost of Rs. 5000/-.
(3.) Mr. Jai Prakash, the learned Additional Advocate-General submits that for filing an affidavit in terms of order dated 22.02.2018 voluminous record running into more than 1700 pages were to be arranged, numbered and indexed and that is the reason why an affidavit in compliance of order dated 22.02.2018 could not be filed within time.;


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