Jharkhand High Court
Xx vs Mr. R.K.Shahi on 7 January, 2021
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.2419 of 2004
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CORAM: - THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through Video Conferencing) For the Petitioner : XX For the Respondent-State : Mr. R.K.Shahi, AC to SC For the Respondents Mr. Arjun Deo, Advocate Mr. Shailendra Jit, Advcoate .......
08/ 07.01.2021 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.
From perusal of the records, it appears that respondent No.5 had died, but till date no substitution petition has been filed.
By way of last chance, further four weeks time is allowed to learned counsel for filing the same.
Put up this case after four weeks.
(Dr. S.N. Pathak, J.) punit/-