Jharkhand High Court
Mr. Saibal Kr. Laik vs Mrs. Swati Shalini on 8 February, 2021
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (L) No. 4446 of 2017
----------
CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Saibal Kr. Laik, Advocate For the Respondent-CCL : Mrs. Swati Shalini, Advocate
-----------
06/ 08.02.2021 In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.
As prayed, put up this case after six weeks to enable the learned counsel for the respondent-CCL to file counter-affidavit.
(Dr. S.N. Pathak, J.) punit/-