Jharkhand High Court
Hemlal Roy vs Union Of India & Others on 4 January, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 6124 of 2015
Hemlal Roy --- Petitioner
Versus
Union of India & others --- Respondents
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
Hon'ble Mr. Justice Deepak Roshan
Through: Video Conferencing
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For the Petitioner : Mr. Rohit Agarwal, Advocate For the Respondents : Md. Anis Khan, Advocate
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06/04.01.2022 Learned counsel for the petitioner, Mr. Rohit Agarwal prays for and is allowed two weeks' more time by way of last indulgence to remove the following surviving defects. On failure to remove the defects, cost may be imposed on the next date.
1. P.O and P.S of all respondents may be mentioned.
2. Impugned order may be affidavited, its pagination may be indicated by Ld. O.C on page-1, it may be given Annexure numbers.
3. Original copy of impugned order may be filed.
4. Page No. 43 and 45 has been filed twice according page numbers be updated.
5. From para numbers in page no. 45 and 46, it appears that page no. 45 and 46 are not in continuation.
6. Date of para and sub para-5 and 7 is illegible at Ann-2 and 3.
8. Copy served to Ld. Counsel for respondents may be verified for retainer ship.
Office to place the file for inspection and removal of defects, on requisition being made, within this time.
Let the name of Md. Ashrafuzzaman Khan be deleted from the cause- list as he has unfortunately passed away during pandemic.
(Aparesh Kumar Singh, J) (Deepak Roshan,J) jk/