Karu Ravidas vs State Of Jharkhand

Deepak Roshan, J

Order dated 08.06.2022 reads as follows:-

Pursuant  to  the  notice  service  report  has  been received indicating therein that notice has been served upon O.P.No.2 as son of the O.P.No.2 has received the notice on behalf of her mother. However, none appears on behalf of the O.P.No.2.

Looking to the service report, the notice is deemed to be served.

With a view to give one more opportunity, put up this case this case on 28.6.2022.

In spite of the aforesaid order even today none appears for the O.P.No.2.

Forced with this situation, Ms. Salakha Srivastava, learned counsel is appointed as Amicus Curiae to assist this Court on behalf of the O.P.no.2.

Let the name of Ms. Salakha Srivastava, learned Amicus for the O.P.No.2 be reflected in the cause list.

Let a complete set of paper book of this case be served upon the learned Amicus- Ms. Salakha Srivastava.

The Secretary, Jharkhand High Court Legal Services Committee shall reimburse the learned Amicus on submission of bills. Fee for the learned Amicus shall be fixed on disposal of the application.

Post this case on 16.09.2022.

Let a copy of this order be given to the learned Amicus- Ms. Salakha Srivastava, the Secretary, Jharkhand High Court Legal Services Committee and the O.P.No.2 through concerned police station.