Jharkhand High Court
Raj Kumar Ram & Others vs Zila Parishad on 22 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. 4005 of 2020
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Raj Kumar Ram & Others .... ..... Petitioners Versus Zila Parishad, Dhanbad & Others .... ..... Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............
For the Petitioners : Mr. Mahesh Tewari, Advocate.
For the Respondents :
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The matter is being taken up through Video Conferencing. Learned counsel for the petitioners has no objection with it and submitted that the audio and video qualities are good.
06/22.11.2022.
Learned counsel for the petitioners, Mr. Mahesh Tewari has prayed for further two weeks' time to remove the surviving defect no. 7, as mentioned in the office note dated 18.11.2022.
It appears that in terms of order dated 01.11.2022, this Court has granted two weeks' time for removing the defect no. 7, but the same has not been removed till date.
The surviving defect no. 7 is as follows:-
Defect No.7 - Retainership of the Ld. Advocate who received the copy of petition may be verified.
Considering the same, two weeks' time is granted to learned counsel for the petitioners to remove the aforesaid defect, failing which, this writ petition shall stand dismissed without further reference to the Bench.
Put up this case on 13.12.2022 under the appropriate heading, if writ petition survives.
(Kailash Prasad Deo, J.) Sunil/-