Jharkhand High Court
M/S. Ceasefire Industries Ltd vs Anuj Kumar Poddar & Ors on 25 August, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (L). No. 3951 of 2019
----
M/s. Ceasefire Industries Ltd. ..........Petitioner Versus Anuj Kumar Poddar & Ors. .........Respondents
----
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
----
For the Petitioner : Ms. Shilpi Sandil Gadodia, Advocate Mr. Anish Lal, Advocate
----
06/ 25.08.2025 From office report, it appears that notices were issued upon respondent Nos. 1 to 4. Though, the notices upon respondent Nos. 1 to 3 have been validly served however, notice could not be served upon respondent No. 4.
2. As such, learned counsel for the petitioner seeks liberty to delete the name of respondent No. 4 since it will not affect the merits of the case.
3. Permission is accorded.
4. Learned counsel for the petitioner is directed to delete the name of respondent No. 4 from the cause-title of the writ application in course of the day.
5. List this case on 08.09.2025.
(Deepak Roshan, J.) Kunal 1