RAKESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed for waiving the cost of Rs.25,000.00 imposed upon the respondents pursuant to the order dtd. 9/5/2023.

(2.) It has been stated in the instant application that when the matter was called out on 9/5/2023, since the name of the conducting law officer was not appearing in the supplementary cause list dtd. 9/5/2023, therefore, none had appeared.

(3.) This Court in the aforesaid premise has imposed the cost of Rs.25,000.00 to be deposited in favour of Advocates' Clerk Association, High Court of Jharkhand while granting further time to file the counter affidavit.