Jharkhand High Court
Smt. Anjali Sinha vs State Of Jharkhand & Ors on 21 March, 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
Smt. Anjali Sinha .... .. ... Petitioner
Versus
State of Jharkhand & Ors. .. ... ... Respondents
...........
CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........
For the Petitioner : Mr. Amar Kumar Sinha, Advocate For the respondents-State : Mr. Deepankar, AC to learned AG For respondent no.4-Bank : Mr. Prashant Kumar Shrivastava, Advocate For Caveator-Resp.6 : Mr. Shashank Shekhar, Advocate ......
05/ 21.03.2022.
Heard, learned counsel for the parties. However, it appears that defect nos.5, 7 & 12 as pointed out by the office vide Stamp Reporting dated 05.11.2019 have not been removed, which 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. Learned counsel for the petitioner has prayed for two weeks time to remove the surviving defects.
Considering the same, two weeks time is granted to learned counsel for the petitioner to remove the surviving defects.
In the meantime, parties are directed to exchange their pleadings. Office is directed to delete the name of learned Sr. counsel, Mr. Ajit Kumar from the column of respondents by substituting the name of learned counsel for the respondents-State, Mr. Rajiv Ranjan, Advocate General in the cause-list.
(Kailash Prasad Deo, J.) R.S.