Jharkhand High Court
M/S. Bharat Coking Coal Limited vs M/S. Annapurna Construction on 5 December, 2022
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 879 of 2022
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M/s. Bharat Coking Coal Limited, through its HOD (Legal), namely, Ved Prakash, having its office Koyla Bhawan, Dhanbad .... .... .... Petitioner Versus M/s. Annapurna Construction, through its Partner, having its office at Mallik Road, Dhanbad .... .... .... Opposite Party CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate For the Opp. Party :
Oral Order 02/ Dated : 05.12.2022 Defect Nos.2, 3, 7 and 9 are ignored. As far as surviving defects are concerned, learned counsel on behalf of petitioner is directed to remove the same within a period of one week, failing which instant civil miscellaneous petition shall stand dismissed without further reference to the Bench.
(Gautam Kumar Choudhary, J.) Anit