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Judgment
The case is taken up through Video Conferencing.
It has been informed to this Court that in view of the resolution as contained in Reference No. 1165-1201/2021 dated 18.04.2021 passed by the
Jharkhand State Bar Council, the learned lawyers of this Court, District Courts, Sub-Divisional Courts, Tribunal and all other Courts in the State of
Jharkhand will refrain themselves from all Court works for next seven days in the wake of second wave of Covid-19 pandemic.
No one appears on behalf of the parties.
I.A. No. 2233/2021 The present interlocutory application has been filed on behalf of the petitioner for ignoring the defect Nos. 3 & 6, as pointed out by
the office.
It has been stated that so far as the defect No.3 is concerned, the petitioner has filed the original power of attorney in W.P.(C) No. 2496/2015
wherein the vires of the provisions of the Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2011 has been challenged and the same is
pending before the learned Division Bench of this Court. As such, the petitioner has filed the photocopy of the power of attorney in the present writ
petition as Annexure-1. It has been further stated that as regards the defect No.6, page 47 appears to be filed due to inadvertence and the said page
may not be read with the present writ petition and the same is required to be ignored. Thus, the prayer has been made to ignore the defect Nos. 3 & 6,
as pointed out by the office.
Having pursued the present interlocutory application and for the reasons stated in the same, the defect Nos. 3 & 6, as pointed out by the office, are
ignored for the present.
The present interlocutory applications stands disposed of.
W.P.(C) No. 1562 of 2021 Put up this case after two weeks under appropriate heading. In the meantime, learned counsel for the petitioner shall
remove the remaining defects, as pointed out by the office.