Jharkhand High Court
Durga Prashanna Sahoo vs Dr. Shekhar C. Mande & Ors on 25 November, 2021
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 387 of 2021
Durga Prashanna Sahoo --- --- Petitioner
Versus
Dr. Shekhar C. Mande & Ors. --- --- Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary
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For the Petitioner : Mr. Vinay Kumar, Adv. For the Opp. Parties : Mr. Abhay Prakash, Adv.
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04/25.11.2021 Defect no.1 relates to addition of State of Jharkhand as a formal party in the contempt matter, though it was not a party respondent in the writ petition. I.A. No.4661/2021 has been filed to remove that defect.
However, we do not consider it necessary to implead the State of Jharkhand. Therefore, I.A. No. 4661/2021 stands disposed of.
Learned counsel for the appellant seeks and is allowed two weeks' time to remove the following surviving defect:
(xii) Retainership of the learned Advocate who received copy on behalf of any respondent may be verified.
Office to place the file for inspection and removal of defect within the same time on requisition being made.
(Aparesh Kumar Singh, J) (Anubha Rawat Choudhary, J) Shamim/