Shobha Devi vs The General Manager on 22 February, 2022

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Jharkhand High Court

Shobha Devi vs The General Manager on 22 February, 2022

Bench: Kailash Prasad Deo

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Writ Jurisdiction)
                     W.P.(C) No. 2194 of 2019
                             ........

Shobha Devi                                         ..... Petitioner
                           Versus

The General Manager, Eastern Coal Fields Limited & Anr.

..... Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Petitioner : Mr. Jay Prakash Pandey, Advocate. For the Respondent No.1 : Mr. Arpit Kumar, A.C. to Mr. Rajesh Lala, Advocate ..........

05/22.02.2022.

Learned counsel for the petitioner, Mr. Jay Prakash Pandey has prayed for two weeks' time to remove the surviving defects as per office note dated 21.02.2022.

The existing defect Nos.1, 3, 7 & 8 are as follows:-

1. CFS of Rs.230/- may be payable.

3. Retainership of Ld. Advocate may be verified, who received copy of this petition on behalf of respondent no.1.

7. Date in index may be verified or corrected as per Annx.3.

8. F/c or T/c of page no.14 to 18 may be given.

Learned counsel for the respondent No.1, Mr. Arpit Kumar, A.C. to Mr. Rajesh Lala has no objection.

Considering the same, two weeks' time is granted to learned counsel for the petitioner to remove the surviving defects.

Let the matter appears after removal of defects under the heading 'For Fresh Filing.' Office is directed to delete the name of learned counsel, Mr. Amit Kumar Das from the cause list as counsel for the respondent No.1 by substituting the name of learned counsel, Mr. Rajesh Lala.

(Kailash Prasad Deo, J.) Jay/

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Jharkhand High Court