Mr. Arvind Kumar Lall vs 5/19.12.2022
2022 Latest Caselaw 5142 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      M.A No. 534 of 2019

                                           With
                                      M.A No. 542 of 2019

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Arvind Kumar Lall, Advocate For the Respondent :

5/19.12.2022 M.A No. 534 of 2019 After listing before the Lawazima Board, this case was listed on 22.2.2022 before this Bench with office note that defects have not been removed thereafter three weeks' time was granted to the appellant to remove the defects.

Today the case has been listed with office note that there are defects. Counsel for the appellant prays for two weeks' time to remove the defects. Prayer is allowed subject to payment of cost of Rs.1500/- to be deposited with the Jharkhand High Court, Advocate Clerks Associations, failing which, the case will be dismissed without further reference to a Bench. M.A No. 542 of 2019 Office is directed to send the judgment and award before the court below for making necessary correction along with office note.

(ANANDA SEN , J) anjali/cp2