Jharkhand High Court
Kedarnath Trexim Private Limited vs The State Of Jharkhand & Ors on 20 April, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
[Civil Writ Jurisdiction]
W.P.(C) No. 1748 of 2020
Kedarnath Trexim Private Limited .... .. ... Petitioner(s)
Versus
The State of Jharkhand & Ors. .. ... ... Respondent(s)
...........
CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO [Through : Video Conferencing] .........
For the Petitioner : Mr. Gaurav Raj, Advocate For the respondent(s)/State : Mr. Deepankar, AC to AG ......
05/ 20.04.2022. It appears from the office notes that defect nos.1, 2, 3, 5, 6 & 7, as pointed out vide S.R. dated 22.06.2020 have not been removed, which are as follows :-
Defect No.1- Page number-49 not found in the e-mail print of the petition, it may be verified.
Defect No.2- Retainership of the ld. Advocate who received copy on behalf of respondent number-3 may be verified.
Defect No.3- Copy may be serviced to the respondent number-3 (Three). Defect No.5- Irrespective of statement in subpara-17 and index it may be verified whether Ann.4 is incomplete or extract copy.
Defect No.6- Typed copy of page No.23, 25, 27, 29, 30 may be given. Defect No.7- Fresh or typed copy of page number 24, 26, 28, 31 may be given. Considering the same, two weeks' time is granted to the petitioner to remove the aforesaid defects.
Put up this case after two weeks under the appropriate heading. Office is directed to delete the name of learned counsel, Mr. Naveen Kumar from the Cause List.
(Kailash Prasad Deo, J.) Sandeep/