M/s VSRS Construction, Jamshedpur vs State Of Jharkhand & Ors

The present 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, Tribunals 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. 7882 of 2019 The present interlocutory application has been filed on behalf of the petitioner for substitution of Vishal Agarwal who has

represented the petitioner firm- M/s. VSRS Construction, Jamshedpur, as one its partners.

It has been stated in the present interlocutory application that during pendency of the writ petition, Vikash Agarwal who represented the petitioner

firm, met with an accident and died during treatment at the Institute of Neuroscience, Kolkata on 30.04.2019 leaving behind his wife-Lata Agarwal as

his heir and legal representative. A copy of death certificate has been annexed as Annexure-1 to the present interlocutory application. It has

accordingly been prayed in the interlocutory application that Lata Agarwal may be substituted in place of Late Vikash Agarwal so as to represent the

petitioner firm in the present writ petition. The description of Lata Agarwal has been given in paragraph- 8 of the present interlocutory application.

It appears that affidavit of the present interlocutory application has been sworn by Lata Agarwal herself. She has also executed Vakalatnama in the

capacity of the partner of the petitioner-firm.

Having perused the contents of the present interlocutory application and for the reasons stated therein, Late Vikash Agarwal is permitted to be

substituted with Lata Agarwal whose description has been given in paragraph-8 of the present interlocutory application.

Accordingly, Lata Agarwal is also permitted to represent the petitioner firm as one of its partners.

Counsel for the petitioner shall carry out the necessary amendment in the cause title of the writ petition within two weeks.

I.A. No. 7882 of 2019 stands disposed of.

W.P.(C) No. 630 of 2019 Since no one appears on behalf of the parties, put up this case after summer vacation under appropriate heading.