Jharkhand High Court
Sweta Kumari vs The State Of Jharkhand & Others on 7 July, 2020
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No.4155 of 2019
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Sweta Kumari .... .... .... Petitioner Versus The State of Jharkhand & Others .... .... .... Respondents CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner : Mr. Ranjan Kumar Singh, Advocate For the Respondents : A.C. to S.C. V
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05/07.07.2020 Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioner and A.C. to S.C. V, learned counsel for the respondents.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Mr. Ranjan Kumar Singh, learned counsel for the petitioner submits that Court fee has already been filed on 06.09.2019. He further submits that typed copy with regard to another defect no.4 has also been filed.
Office to check and proceed.
Defect No.2 is ignored for the time being. Learned counsel for the respondents is present. Post this matter on 16th July, 2020.
(Sanjay Kumar Dwivedi, J.) Anit