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Jharkhand High Court

M/S Christian Mica Industries Limited vs The State Of Bihar (Now State Of ... on 4 November, 2022

Author: Kailash Prasad Deo

Bench: Kailash Prasad Deo

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Review Jurisdiction)
                      Civil Review No. 41 of 2020

M/s Christian Mica Industries Limited              ..... ...... Petitioner
                                   Versus
The State of Bihar (now State of Jharkhand) & Ors.
                                                     .... .... Opp. Parties
                                    ------

CORAM : HON'BLE MR. JUSTICE KAILASH PRASAD DEO

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For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate For the Opp. Parties-State : Mr. K. K. Singh. S.C.-V

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The matter is being taken up through Video Conferencing. Learned counsel for the parties have no objection with it and submitted that audio and video qualities are good.

Order No.05 /Dated: 04th November, 2022 It appears that earlier in terms of order dated 14.10.2022 this Court has granted time to the petitioner for removing the defect nos.5, 7 and 8 but the same have not been removed.

The surviving defect nos.5, 7 and 8 are as follows:-

Defect no.5-This memo of petition may be filed as per notice dated 19.01.2015. J.R.(L&C) (Kept at Flag-'X').

Defect no.7-Pagination certificate is missing at page no.1. Defect no.8-Each page of memo may be initial of notary. Learned counsel for the petitioner Mr. Ankit Vishal, has prayed for two weeks' time for removing the surviving defects.

Learned counsel for the Opp. Parties-State, Mr. K. K. Singh, S.C.-V has submitted, that this civil review application is also not maintainable. Whatever the claim, the petitioner is making that can be only adjudicated by competent court of law with regard to declaration or confirmation of possession or recovery of possession but review is not maintainable in this matter.

Considering the same, two weeks' time is granted to the petitioner to remove the surviving defects, failing which, the instant Civil Review application shall stand dismissed without further reference to the Bench.

Put up this case on 29.11.2022 under the appropriate heading, if Civil Review application survives.

(Kailash Prasad Deo, J.) Rohit/-