Jharkhand High Court
Mr. A.K. Mehta vs Mr. Saibal Kr. Laik on 4 March, 2021
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (L) No. 1421 of 2013
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. A.K. Mehta, Advocate For the Respondent : Mr. Saibal Kr. Laik, Advocate
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03/ 04.03.2021 In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.
As prayed, put up this case after four weeks to enable the learned counsel for the respondent to file counter-affidavit.
(Dr. S.N. Pathak, J.) punit/-