Jharkhand High Court
Rajendra Kumar Gupta & Others vs Union Of India & Others on 23 February, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C. M. P. No. 806 of 2019
Rajendra Kumar Gupta & others ---Petitioners
Versus
Union of India & others ....Respondents
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
Hon'ble Mr. Justice Deepak Roshan
Through: Video Conferencing
---
For the Petitioner : Mr. Amit Sinha, Advocate For the Respondent-SAIL : Mr. Vijay Kant Dubey, Advocate
----
04/23.02.2022 Learned counsel for the petitioners prays for and is allowed 2 weeks' time to remove the surviving defects, as under.
1. C.F of Rs. 20/- maybe filed.
2. Name of petitioner no. 4 may be corrected.
3. Parentage name of petitioner no. 5 may be corrected.
4. Party position of opposite party nos. 1 to 5 may be corrected.
5. P.O + P.S of opposite party nos. 1 to 3 may be given.
6. Some words are handwritten at page nos. 1 to 3. True typed copy may be filed.
7. Date may be corrected at last para of affidavit.
8. Copy of order may be filed.
9. A.F of Rs. 5/ and welfare stamp of Rs. 15/- is short at affidavit.
Office to place the file for inspection and removal of defects, on requisition being made, within this time.
(Aparesh Kumar Singh, J) (Deepak Roshan,J) jk/