LAWS(JHAR)-2022-7-30

SHATRUGHAN PRASAD Vs. STATE OF JHARKHAND

Decided On July 18, 2022
SHATRUGHAN PRASAD Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner is present.

(2.) Learned counsel for the respondent State is also present.

(3.) Nobody appears on behalf of the respondent - University.