Jharkhand High Court
Amazon Seller Services Private Limited ... vs The State Of Jharkhand on 18 September, 2020
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No.858 of 2020
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Amazon Seller Services Private Limited through Its Authorised Representative Mr. Prashant Kumar ... Petitioner
-versus-
1. The State of Jharkhand
2. Vikash Enterprises, represented by its Proprietor Rana Vikash ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING
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For the Petitioner : Mr. Sumit Prakash, Advocate For the State: Mr. Sanjay Kumar Srivastava, A.P.P. For the O.P. No.2 : None
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3/ 18.09.2020 The lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 11.00 a.m. They have no complain in respect to the audio and video clarity and quality.
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.
Learned counsel appearing for the petitioner prays to ignore the defects and to take up this matter on merits.
Accordingly, of the defects stand ignored for the present. Issue notice to the opposite party No.2 by registered post with A/D. as also through ordinary process for which requisites etc. must be filed within two weeks.
List this case along with Cr. M.P. No.804 of 2020. In the meantime, further proceedings in connection with C/1 Case No.2505 of 2019, pending in the Court of learned Judicial Magistrate First Class, Jamshedpur, so far as it relate to the petitioners abovenamed, shall remain stayed.
(Ananda Sen, J.) Kumar/Cp-03