Jharkhand High Court
Mr. Satish Prasad vs Mr. Saibal Kumar Laik on 24 November, 2020
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(L) No.191 of 2018
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Satish Prasad, Advocate For the Respondent Nos.2 & 3 : Mr. Saibal Kumar Laik, Advocate
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03/ 24.11.2020 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.
Mr. Saibal Kumar Laik, learned counsel appearing on behalf of the respondent Nos. 2 & 3 prays for some time to file counter-affidavit.
Prayer is allowed.
Put up this case after six weeks'.
(Dr. S.N. Pathak, J.) Punit/