Jharkhand High Court
Mr. Amar Kumar Sinha vs Mr. Atma Ram Choubey on 15 December, 2020
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 5699 of 2006
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Amar Kumar Sinha, Advocate For the Respondent Nos. 5 & 6 : Mr. Atma Ram Choubey, Advocate
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11/ 15.12.2020 In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.
Mr. Amar Kumar Sinha, learned counsel for the petitioner submits that Revisional Authority has erroneously rejected the case of the petitioner. However, learned counsel for the respondent Nos. 5 & 6 seeks sometime on the ground that Mr. Sarju Prasad, arguing counsel is out of station.
Prayer is allowed.
Put up this case in 1st week of February, 2021 under the heading 'For Final Disposal'.
(Dr. S.N. Pathak, J.) punit/-