Jharkhand High Court
Union Of India And Anr vs Ms Ekta Telecommunication And Systems ... on 27 April, 2017
Author: D.N. Patel
Bench: D. N. Patel, Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No.290 of 2016
Union of India and another ... ... ... ... Petitioners
Versus
M/s Ekta Telecommunication ^ Systems and others ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Petitioners: Absent
For the Opp. Parties:
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04/Dated: 27th April, 2017
Per D.N. Patel, J.
1) When the matter is called out, counsel for the petitioners is absent. Neither the case is mentioned earlier nor anybody is present for the petitioners.
2) Hence, this C.M.P. is dismissed for default.
(D. N. Patel, J)
Manoj/ (Ratnaker Bhengra, J)