Jharkhand High Court
M/S Solar Industries (P) Ltd.T vs Union Of India & Ors on 17 September, 2011
Author: Jaya Roy
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 3075 of 2008
M/s. Solar Industries (P) Ltd. Ranchi & Ors. ... Petitioners
Versus
Union of India & Ors. ... Respondents
------
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE JAYA ROY
------
For the Petitioners : Mr. Rajendra Krishna
For the Respondents : .......................
------
Order No. 03 Dated: 17th September, 2011.
As per the direction for searching out the cases lying with defects,
this writ petition has been traced out wherein the last order is dated
25.7.2008. It appears that the defects have not been removed since last three years. It also appears that neither the learned counsel for the petitioner nor the Registry took pains to get the matter listed in the Court.
Learned counsel for the petitioners submits that Annexure-5 will serve the purpose and it is not incomplete.
In view of the above submission as well as since there is a photocopy of typed copy of page 79, therefore, the office objection is over- ruled.
List this matter "for admission" after Durga Puja Holidays. (Prakash Tatia, C.J.) (Jaya Roy, J.) D.S./Sudhir.