Jharkhand High Court
Shakti Sahu vs The Zonal Manager on 18 April, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
[Civil Writ Jurisdiction]
W.P.(C) No. 294 of 2019
Shakti Sahu .... .. ... Petitioner(s)
Versus
The Zonal Manager, Bank of India & Ors. .. ... ... Respondent(s)
...........
CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........
For the Petitioner : Mr. Mahesh Kumar Sinha, Advocate For the respondent(s)/Bank : Mr. Rajesh Kumar, Advocate ......
05/ 18.04.2022. It appears from the office notes that defect nos.1, 2, 5 and 6, as pointed out vide S.R. dated 16.01.2019 have not been removed, which are as follows :-
Defect No.1- All annexures may be certified to be true. Defect No.2- Retainership of ld. Counsel may be verified who received the copy on behalf of respondents.
Defect No.5- Typed copy of page nos.43 to 47 and 53 to 59 may be given. Defect No.6- F/c or T/c of page no.48 to 50 and 52 may be given. Mr. Mahesh Kumar Sinha, learned counsel for the petitioner has submitted that so far defect no.2 is concerned i.e. Retainership of ld. Counsel may be verified who received the copy on behalf of respondents, as the same has been served upon panel lawyer of respondents- Bank of India, Mr. Rajesh Kumar, Considering the same, defect no.2 is hereby ignored for the present. Mr. Mahesh Kumar Sinha, learned counsel for the petitioner has further submitted that two weeks' time may be granted so as to remove the surviving defects.
Considering the same, two weeks' time is granted to the petitioner to remove the surviving defect(s).
Mr. Rajesh Kumar, learned counsel for the respondents- Bank of India has no objection.
Put up this case after two weeks under the appropriate heading.
(Kailash Prasad Deo, J.) Sandeep/