Sk. Alim And Ors vs State Of Jharkhand And Ors
2023 Latest Caselaw 676 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(C) No. 5375 of 2012

                  Sk. Alim and Ors.                              ...     ...      Petitioners
                                           Versus
                  State of Jharkhand and Ors.               ...      ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Rohit Roy, Advocate For the Resp. State : Ms. Shalini Shahdeo, A.C. to S.C. (L&C)I For the Private Respondents: Mr. Ashish Verma, Advocate

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18/08.02.2023 Learned counsel for the parties are present.

2. Learned counsel for the petitioners seeks adjournment. He submits that he has to seek instruction from the petitioners.

3. From perusal of the prayer made in this writ petition, it was pointed out that as per the prayer, order dated 07.01.1987 is under challenge in Fauti Case No.31 of 2006. Upon this, learned counsel for the petitioners submits that there is a typographical error. The correct case number is Fauti Case No.31 of 1986 and not Fauti Case No.31 of 2006. He seeks permission to carry out the necessary correction in the prayer portion.

4. Learned counsel for the respondents has no objection to the prayer made.

5. Accordingly, learned counsel for the petitioners is permitted to amend the case number in the prayer portion and in the writ petition from Fauti Case No.31 of 2006 to Fauti Case No.31 of 1986 during the course of the day.

6. Learned counsel for the parties submit that they will furnish list of dates, synopsis of the arguments and the judgments on which they seek to rely upon latest by 13.02.2023.

7. At the prayer of the learned counsel for the petitioners, the matter is adjourned and directed to be posted on 15.02.2023.

(Anubha Rawat Choudhary, J.) Saurav/