RENU KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated call, nobody has responded on behalf of the petitioner in W.P.(C) No.3580 of 2003 and it was pointed out that the prayer in the said writ petition is different from the other two writ petitions and it has been wrongly tagged with these two petitions being W.P.(C) No.7800 of 2012 and W.P.(C) No.6355 of 2023 and in view of that, W.P.(C) No.3580 of 2003 be detached from these two writ petitions which will be decided separately.

(2.) Let this case being W.P.(C) No.3580 of 2003 be placed before the Bench which is having the Roster.

(3.) W.P.(C) No.7800 of 2012 has been assigned to this Court by the Minutes of Hon'ble The Chief Justice.