(Golenur Bibi & Ors. vs . The State Of Jharkhand & Ors.)
2021 Latest Caselaw 2053 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 967 of 2021
                (Golenur Bibi & Ors. Vs. The State of Jharkhand & Ors.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioners : Mr. K.K. Ojha, Advocate For the Respondents : Mr. Munna Lal Yadav, SC (L & C)-III

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04/ 24.06.2021 Learned counsel for the petitioners seeks sometime to remove the defects as pointed out by the office. However, so far as defect No.2 is concerned, he prays to ignore the same in view of the judgment passed by this Court in W.P.(S) No.3470 of 2016.

In view of judicial pronouncement, defect No.2, as pointed out by the office is hereby ignored. So far as other defects are concerned, three weeks time is allowed to learned counsel for the petitioners to remove the same.

(Dr. S.N. Pathak, J.) punit/-