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Judgment
Anubha Rawat Choudhary, J
Learned counsel for the petitioner Mr. P.K. Mukhopadhyay submits that he does not have the file today and accordingly seeks adjournment. He submits that the matter be posted on 30.03.2022 for Final Disposal.
This court finds that the case was taken up on 11.03.2022 and was directed to be posted today. The order has also been uploaded but no advance notice for adjournment has been given by the petitioner and when the case is taken up, petitioner is praying for time.
However, on account of the prayer made by the petitioner, matter is adjourned and is directed to be posted on 30.03.2022 subject to payment of cost of Rs. 500/- in Jharkhand State Legal Services Authority and receipt of the same should be filed before this court by 28.03.2022 failing which this writ petition will not be listed on 30.03.2022 and will stand dismissed without further reference to the bench.