LAWS(JHAR)-2022-3-60

STATE OF JHARKHAND Vs. HARDEO SINGH

Decided On March 30, 2022
STATE OF JHARKHAND Appellant
V/S
HARDEO SINGH Respondents

JUDGEMENT

(1.) No one appears for the respondents.

(2.) We find that on 11/7/2011 a Division Bench of this Court stayed operation of the impugned order passed in W.P.(S) No. 1298 of 2008.

(3.) The State of Jharkhand has challenged the order dtd. 18/1/2011 passed in W.P.(S) No. 1298 of 2008.