Jharkhand High Court
D. Saha D.A.V. Charitable Trust Of India vs The State Of Jharkhand & Another ... ... on 19 October, 2020
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1711 of 2020
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D. Saha D.A.V. Charitable Trust of India Through its Managing Trustee Dr. Alok Kumar ... Petitioner
-versus-
The State of Jharkhand & Another ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING
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For the Petitioner : Mr. A.K. Sahani, Advocate
For the State: Mr. Shekhar Sinha, Spl.P.P.
For the O.P. No.2 : None
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3/ 19.10.2020 This case was listed/supposed to be listed before the Lawazima
Board for passing an order in respect of the defects, pointed out by the Office.
Considering the pandemic situation where the Court has minimized the footfall of the lawyers and their Clerks in the Court, this Court felt proper to get all the cases listed before this Court so that the defects can be looked into at this stage only. Thus, this case is listed today before this Court directly.
Counsel for the petitioner prays for some time to remove the defects pointed out by the office in this case.
Prayer for time is allowed. List this case immediately after removal of the defects.
(Ananda Sen, J.) Kumar