Jharkhand High Court
Smt. Anjali Sinha vs State Of Jharkhand & Others on 1 November, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No. 5954 of 2019
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Smt. Anjali Sinha .... ..... Petitioner Versus State of Jharkhand & Others .... ..... Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............
For the Petitioner : Mr. Amar Kumar Sinha, Advocate For the Respondents/State : Mr. Mohan Kr. Dubey, A.C. to Mr. Rajiv Ranjan, Advocate General.
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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 the audio and video qualities are good.
06/01.11.2022.
Learned counsel for the petitioner, Mr. Amar Kumar Sinha has prayed for further two weeks' time to remove the surviving defect nos. 5, 7 & 12 as mentioned in the office note dated 18.10.2022.
Learned counsel for the respondents / State, Mr. Mohan Kumar Dubey, A.C. to learned Advocate General, Mr. Rajiv Ranjan has no objection and has submitted, that earlier in terms of order dated 21.03.2022, this Court has granted two weeks' time for removing the surviving defects, but the same have not been removed. The Surviving defect nos. 5, 7 and 12 are as follows:-
Defect no.5- Retainership of the learned Advocate (Enrollment no.- JH280/14) may be verified as per the cause title. Defect no.7- No statement found in the petition regarding whether original power of Attorney has been deposited in the office of Ld. R.G. of this Hon'ble Court or not, if not so may be deposited. Defect no.12- Cause title does not appear on Annex-6 and 1 may be verified Considering the same, two weeks' further time is granted to learned counsel for the petitioner to remove the surviving defects, failing which this writ petition shall stand dismissed without further reference to the Bench.
Put up this case on 23.11.2022 under the appropriate heading, if writ petition survives.
(Kailash Prasad Deo, J.) Sunil/-