Jharkhand High Court
Dr. Rajeev Sinha vs Union Of India on 1 September, 2023
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Contempt Case (Civil) No. 604 of 2021
Dr. Rajeev Sinha ... ... Petitioner
Versus
Union of India, through its Secretary, Ministry of Human Resources
Development, New Delhi & Ors. ... ... Opposite Parties
CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Bajrang Kumar, Advocate Mr. Parth Jalan, Advocate For the Opp. Party Nos. 1 & 2 : Mr. Prashant Vidyarthy, Sr. SC, UoI For the Opposite Party No. 3 : Mr. A.K. Mehta, Advocate
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I.A. No. 7752 of 2023 06/01.09.2023 The present interlocutory application has been filed on behalf of the petitioner for ignoring the remaining defect(s) pointed out by the office.
Having heard learned counsel for the petitioner and for the reasons stated in the present interlocutory application, the remaining defect(s) pointed out by the office is ignored for the present.
The present interlocutory application stands disposed of.
Contempt Case (Civil) No. 604 of 2021 Put up this case under the heading "For Admission" on 22.09.2023.
(Rajesh Shankar, J.) Manish