Jharkhand High Court
M/S Brawn Laboratories Ltd vs State Of Jharkhand Through The Drug ... on 1 December, 2021
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 2259 of 2021
M/s Brawn Laboratories Ltd., Faridabad, Haryana ... Petitioner
-Versus-
State of Jharkhand through the Drug Inspector, Ranchi ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Ashish Kumar Verma, Advocate For the Opposite Party-State : Mr. Ashwini Bhushan, A.C. to Sr. S.C.-III
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05/01.12.2021. This petition has been taken through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
For ignoring defect no.8 and 9(viii), supplementary affidavit has been filed on behalf of the petitioner. It has been stated in paragraph no. 3 of the supplementary affidavit that a private complaint has been filed that is why P.S. Case number is not there.
In view of the statement made in the supplementary affidavit, defects pointed out by the office are ignored.
Let this matter appear under the heading for Fresh Filing.
(Sanjay Kumar Dwivedi, J.) Ajay/