Jharkhand High Court
The Union Of India And Others vs Ratan Kumar Kapoor on 6 January, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 2032 of 2020
The Union of India and others --- Petitioners
Versus
Ratan Kumar Kapoor --- Respondent
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
Hon'ble Mr. Justice Deepak Roshan
Through: Video Conferencing
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For the Petitioners : Mr. Prashant Kumar Shrivastava, Advocate
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05/06.01.2022 Learned counsel for the petitioner undertakes to remove the remaining surviving defects, as under, within a period of 2 weeks.
4. Annexure no. 4 appears to be incomplete. It may be verified or complete copy may be given by way of S.A.
7. Fresh copy or typed copy of page nos. 49 to 51, 54,55,58,82 to 87, 89 to 92 and 95 to 98 may be given.
8. Fresh copy or typed copy of page nos. 36, 37, 39 to 45, 48,56,57,60 to 67, 79 and 88 may be given in 2nd copy.
Office to place the file for inspection and removal of defects, on requisition being made, within this time.
(Aparesh Kumar Singh, J) (Deepak Roshan,J) jk/