BANDHAIN DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel for the parties.

(2.) BY order dated 24.04.2007, two weeks' time was allowed to file rejoinder to the counter affidavit and thereafter, on 26.06.2012 also one week's time was allowed to file rejoinder to the counter affidavit by way of last indulgence and office was directed to trace the counter affidavit and place it on record.

(3.) IN view of the above further adjournment for filing rejoinder is being refused.