Jharkhand High Court
Prabhu Mes Center & Ors vs The Union Of India & Ors on 20 September, 2021
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No.1884 of 2021
-----
Prabhu MES Center & Ors. .......... Petitioners.
-Versus-
The Union of India & Ors. .......... Respondents.
-----
CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
-----
For the Petitioners : Mr. Navin Kumar, Advocate For the UOI : Mr. Niraj Kumar, A.C. to A.S.G.I For the State : Mr. Mohan Kumar Dubey, A.C. to A.G.
-----
Order No.04 Date: 20.09.2021 This case is taken up through video conferencing.
Mr. Navin Kumar, learned counsel for the petitioners, submits that deficit court fee has already been filed.
Office to verify the same.
Learned counsel for the petitioners undertakes to remove the remaining defect no.2, as pointed out by the office, within a week.
Notice.
Mr. Niraj Kumar, learned A.C. to A.S.G.I., appears and waives notice on behalf of the respondent no.1.
Mr. Mohan Kumar Dubey, learned A.C. to A.G., appears and waives notice on behalf of the respondent nos.2 and 3. He prays for and is allowed four weeks' time to seek instructions and file counter affidavit.
Put up this case under appropriate heading after four weeks.
(Rajesh Shankar, J.) Sanjay/