Jharkhand High Court
Secretary M/S Chhotanagpur Kha vs Ashok Kumar Das on 19 January, 2011
Author: R.K. Merathia
Bench: R.K. Merathia
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 112 of 2010
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Secretary, M/s Chhotanagpur Khadi
Gramodyog Sansthan, Dhurwa, Ranchi Petitioner
Versus
Ashok Kumar Das Opp. Party
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CORAM: The Hon'ble Mr. Justice R.K. Merathia
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For the Petitioner: Mr. Pradeep Kumar, Advocate
For the Opp. Party:
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4.19.01.2011Heard.
It is submitted that due to the reasons mentioned in the supplementary affidavit, there was delay in filing this application. It is further submitted that in spite of instruction to the clerk, he could not take steps in terms of the order dated 7.4.2008 and that, if such order is extended by one week, steps will be taken.
Time to comply with the order dated 7.4.2008 in WPL No. 1221 of 2008 is extended by one week from today.
In that view of the matter, no further orders need be passed in this CMP and the same stands closed.
(R.K. Merathia, J) Ranjeet/