Mr. Jetha Nand Narang vs State Of Jharkhand & Ors
2021 Latest Caselaw 1130 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cont. Case (C). No. 36 of 2021
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Mr. Jetha Nand Narang ........ Petitioner Versus State of Jharkhand & Ors. ........ Opp. Parties.

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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner s : Mr. Prashant Pallav, Advocate For the NIT : Mr. Anoop Kumar Mehta, Advocate

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I.A. No. 1126 of 2021 03/ 05.03.2021 It appears that the instant interlocutory application has been filed for curing the defect No. 5, as pointed-out by the Stamp Reporter, which relates to impleading the State of Jharkhand, as opposite party in the cause-title of these contempt applications, which was not present in the main writ applications.

From perusal of judgment dated 14.02.2020, passed in W.P. (S). No. 123 of 2019 and other analogous cases, it appears that no relief was sought for against the State of Jharkhand and as such rightly it has not been made as party-respondent in the cause title of the aforesaid writ application and hence, there was no occasion to make the State of Jharkhand as opposite party in the present contempt application.

However, after some arguments, learned counsel for the petitioner seeks permission of the Court to withdraw the instant interlocutory application.

Mr. Anoop Kumar Mehta, learned counsel appearing for the opposite party- NIT has no objection to the said withdrawal.

As such, I.A. No. 1126 of 2021, stands dismissed as withdrawn.

Cont. Case (C). No. 36 of 2021 Learned counsel for the petitioner is directed to remove the defect, as pointed-out by the Office, within a period of two weeks.

List this case thereafter.

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