MD. SARTAJ KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On 4/12/2023, an interlocutory application being I.A. No.6584 of 2022 was disposed of by a Coordinate Bench of this Court. While disposing the said interlocutory application, the Coordinate Bench allowed necessary insertion to be carried out in the relevant part of the writ petition, in course of the day.

(2.) On 1/9/2025, this Court ordered the petitioner to file an amended writ petition within two weeks, as the insertion / amendment was not carried out.

(3.) The case was listed on 15/9/2025 when an adjournment was granted.