Jharkhand High Court
Balram Singh & Others vs Union Of India Through The Commissioner on 9 June, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 7503 of 2016
Balram Singh & others --- --- Petitioners
Versus
Union of India through the Commissioner,
Central Excise & Customs & others, Patna --- --- Respondents
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing
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For the Petitioner: Mr. Akchansh Kumar, Advocate For the Resp-Revenue: Mr. Ratnesh Kumar, Advocate
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06/ 09.06.2020 Mr. Akchansh Kumar, learned counsel on instruction of Mr. Rohit Ranjan Sinha, learned counsel for the petitioner on record and learned counsel for the Union of India Mr. Ratnesh Kumar are present through Video Conferencing.
2. These are three defects surviving in this writ petition. i. Synopsis with list of date and events may be filed. iii. P.S. of Respondent No. 9 has not been written. ix. There is one thumb impression given on Vakalatnama, it may be verified.
3. As prayed for on behalf of learned counsel for the petitioner on record, three weeks' time is allowed to remove the surviving defects, failing which this application shall stand rejected without further reference to the Bench.
(Aparesh Kumar Singh, J) (Anubha Rawat Choudhary, J) Ranjeet/