Nand Lal Khatana vs Union Of India And Others on 9 October, 2015

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Jharkhand High Court

Nand Lal Khatana vs Union Of India And Others on 9 October, 2015

Bench: Aparesh Kumar Singh

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 C.M.P. No. 301 of 2015
                                          ---
         Nand Lal Khatana                            --- --- ---- Petitioner
                                        Versus
         Union of India & others                     --- --- --- Respondents
                                          ---
         CORAM:        The Hon'ble Mr. Justice Aparesh Kumar Singh

          For the Petitioner: Mr. Rajni Kant Ojha, Advocate
          For the Resp-UOI: Mr. B.K. Prasad, JC to ASGI
                                            ---
03/ 09.10.2015

Heard counsel for the parties.

2. Petitioner seeks restoration of WPS No. 4957/2014 which stood dismissed for non-compliance of peremptory order dated 09.04.2015 passed in the said writ petition.

3. Learned counsel for the petitioner submits that the typed copy of the Inquiry Report enclosed as Annexure-6 and 7 could not be filed within the peremptory time because of some misunderstanding about the time allowed for removing the surviving defect. It has been supplied only after five days beyond peremptory time. However, because of said inadvertence, writ petition stood dismissed for non-compliance of peremptory order. Counsel for the petitioner submits that if the writ petition is not restored, petitioner would suffer irreparable injury and loss.

4. Learned counsel for the opposite party do not object to the prayer.

5. Having regard to the submissions made and reasons shown in the instant petition, WPS No. 4957/2014 is restored to its original file.

6. CMP stands disposed of.

(Aparesh Kumar Singh, J) Ranjeet/

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