Amrendra Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 1231 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.4274 of 2018
                                    Arising out of
                   Civil Writ Jurisdiction Case No.11637 of 2018
     ======================================================

Amrendra Kumar Singh, Son of Upendra Narayan Singh, Resident of Gram- Sahur, P.O.- Amrath, P.S. Amrath, District- Jamui (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Food and Consumer Protection, Government of Bihar, Patna.

2. The Managing Director, Bihar State Food and Civil Supply Corporation Limited, Sone Bhawan, 5th Floor, Birchand Patel Path, Patna.

3. The Secretary, Bihar State Land Development Bank, Presently Known as Multi State Cooperative Land Development Bank Ltd. Bihar Jharkhand, Budh Marg, Patna.

4. The Regional Provident Fund Commissioner, Employees Fund Organisation, Provident Fund Bhawan, Patna.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Saket Gupta, Advocate For the State : Mr. Alok Ranjan, AC to AAG 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 03-03-2021

Heard Mr. Saket Gupta, learned counsel for the

petitioner and Mr. Alok Ranjan, learned AC to AAG 5 for the

State.

2. The present application has been filed for

modification of order dated 27.06.2018 passed in CWJC No.

11637 of 2018 by which the writ petition was dismissed due to

non-compliance of the said order on 11.07.2018.

3. Learned counsel for the petitioner submitted that

though the order was passed in his presence and the defects had Patna High Court MJC No.4274 of 2018 dt.03-03-2021

to be removed within two weeks but due to circumstances on

account of the petitioner not being well and residing at Delhi,

the same could not be done. It was further submitted that as the

matter stood dismissed, the defects could not be removed.

However, it was submitted that the same shall be removed

within two weeks from today.

4. Having considered the facts and circumstances of

the case and taking into account the averments made in the

pleadings, the application is allowed.

5. The time granted for removal of defects in CWJC

No. 11637 of 2018 by order dated 27.06.2018 stands extended

by a further period of two weeks from today.

6. It is made clear that if within two weeks from

today, defects are not removed, the present application shall be

deemed to have been dismissed and as a consequence CWJC

No. 11637 of 2018 shall also stand dismissed without further

reference to the Bench.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T