Jharkhand High Court
Raj Kumar Ram & Ors vs Zila Parishad on 1 November, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
WP(C) No. 4005 of 2020
Raj Kumar Ram & Ors. ..... ..... Petitioners
Versus
Zila Parishad, Dhanbad & Ors. .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE KAILASH PRASAD DEO
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For the Petitioners : Mr. Mahesh Tewari, Advocate For the Respondents-State : None
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The matter is being taken up through Video Conferencing. Learned counsel for the petitioner has no objection with it and submitted that audio and video qualities are good.
Order No.05/Dated: 01st November, 2022 Learned counsel for the petitioners has prayed for two weeks' time to remove the surviving defect as per office note dated 18.10.2022.
The defect is as follows:-
Defect No.7 - Retainership of the Ld. Advocatewho received the copy of petition may be verified.
Considering the same, two weeks' time is granted to the learned counsel for the petitioners to remove the surviving defect.
Put up this case on 22.11.2022 under the appropriate heading.
(Kailash Prasad Deo, J.) Madhav/-