Khem Chand Ram vs Bihar State Road Transport Cor on 31 July, 2014

[Cites 0, Cited by 2]

Jharkhand High Court

Khem Chand Ram vs Bihar State Road Transport Cor on 31 July, 2014

Bench: Aparesh Kumar Singh

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W. P. (S) No. 5040 of 2010
                                  ...
            Khem Chand Ram                                  ...  ...Petitioner
                              -V e r s u s-
            Bihar State Road Transport Corporation & Ors.... ...Respondents
                                     ...
        CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                     ...
            For the Petitioner       : - Mr. Mahua Palit, Adv.
            For the Respondents : -
                                       ....

07/31.07.2014

Learned counsel for the petitioner is permitted to implead the State of Jharkhand through Secretary, Transport Department, Ranchi as respondent no. 4 in the instant writ petition for which necessary correction be carried out during the course of the day in red ink by the learned counsel for the petitioner.

Let the copies of the writ petition be served upon the office of Advocate General by tomorrow and receipt thereof be filed in the registry so that the name of the learned counsel for the State of Jharkhand be reflected in the cause list henceforth.

Issue notice to respondent no. 1 for which requisites etc. under registered cover with A/D on present and correct address must be filed within one week failing which this application, as against the concerned respondent, shall stand rejected without further reference to a Bench.

(Aparesh Kumar Singh, J.) Kamlesh/

Unlock Advanced Research with PRISMAI

Jharkhand High Court