Jharkhand High Court
Biswanath Ram & Others vs The Union Of India & Others on 28 October, 2021
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 302 of 2021
Biswanath Ram & others ....Petitioners
Versus
The Union of India & others ... Respondents
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
Hon'ble Mr. Justice Kailash Prasad Deo
For the Petitioner : Mr. Mukesh Kumar Mehta, Advocate
For the U.O.I : Mr. Vijay Kumar Sinha, Advocate
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02/28.10.2021 Learned counsel for the petitioners prays for and is allowed 2 weeks' time after reopening of Diwali vacation to remove the following surviving defects.
1. Retainership for O.Ps may be verified.
2. Provision of law may be corrected.
3. Nature of case may be corrected in Index, synopsis, at page-1, para-1, aggrieved & prayer portion of the memo.
4. Party position for O.Ps may be corrected.
5. Annexures may be certified to be true.
Office to place the file for inspection and removal of defects, on requisition being made, within this time.
(Aparesh Kumar Singh, J) (Kailash Prasad Deo, J) Jk/