Jharkhand High Court
Babulal Marandi vs Speaker on 9 March, 2021
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 3687 of 2020
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Babulal Marandi .... .... .... Petitioner Versus Speaker, Jharkhand Vidhan Sabha, Ranchi & Anr. ..... .... Respondents with W. P. (C) No. 3654 of 2020 Bharatiya Janata Party through its Chief Whip .... .... Petitioner Versus The Hon'ble Speaker, 5th Jharkhand Vidhan Sabha, Ranchi & Ors. ..... .... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Yashvardhan Sahay, Advocate (WPC-3687/20) : M/s R. Venkataramani, Sr. Advocate, (WPC-3654/20) & Indrajit Sinha, Kumar Harsh, Advocate For Resp. Nos.1&3 : Mr. Rajiv Ranjan, Sr. Advocate & Mr. Piyush Chitresh, Advocate For Election Commission: Dr. Ashok Kumar Singh, Advocate Mr. Akash Deep, Advocate
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Oral Order 10 / Dated : 09.03.2021 As prayed on behalf of respondent no. 1 with consent of other side, let these matters be posted on 06.04.2021 at the top of the list under the appropriate heading to enable respondent no. 1 to file counter affidavit, if it desires.
It is made clear that if respondent no. 1 files counter affidavit a copy of the same should be served well in advance upon the other side.
Defect no. 3 in W.P.(C) No. 3687 of 2020 and defect no. 4 in W.P. (C) No. 3654 of 2020 are ignored and the other defects in both the writ petitions pointed out by the office should be removed by the respective petitioner within a period of two weeks.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) VK/AKT