Jharkhand High Court
Kedarnath Trexim Private Limited vs The State Of Jharkhand & Ors on 1 November, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
WP(C) No. 1748 of 2020
Kedarnath Trexim Private Limited ...... Petitioner
Versus
The State of Jharkhand & Ors. .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE KAILASH PRASAD DEO
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For the Petitioner : Mr. Sachin Kumar, Advocate For the Respondents-State :
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The matter is being taken up through Video Conferencing. Learned counsel for the petitioner has no objection with it and submitted that audio and video qualities are good.
Order No.06/Dated: 01st November, 2022 Learned counsel for the petitioner has prayed for two weeks' time to remove the surviving defects as per office note dated 18.10.2022.
It appears from the order dated 20.04.2022 that this Court has granted two weeks' time for removing the surviving defects, but the same has not been removed as yet.
The surviving defects 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 learned counsel for the petitioner to remove the surviving defects, failing which, the writ petition shall stand dismissed without further reference to the Bench.
Put up this case on 23.11.2022 under the appropriate heading, if writ petition survives.
(Kailash Prasad Deo, J.) Madhav/-