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Judgment
12 paragraphs · 185 wordsRajesh Shankar, J
The present writ petition is taken up today through Video conferencing.
Mr. Anil Kumar Sinha, learned senior counsel for the petitioner submits that some of the defects, as pointed out by the office have been removed. So
far as the rest of the defects are concerned, the same shall be removed within a week.
Issue notice.
Mr. Mohan Dubey, learned A.C. to A.G. appears and waives notice on behalf of the respondent nos.1 and 3.
Dr. Ashok Kumar Singh, Advocate appears and waives notice on behalf of the respondent no.2.
They pray for and are allowed four weeks’ time to seek instruction and file respective counter affidavits.
Put up this case under the appropriate heading in the week commencing from 13th September, 2021.
In the meantime, learned counsel for the petitioner shall remove the remaining defects, as pointed out by the office.
The order for closer of the medicine shop, in question, in terms with the letter no.3194 dated 21st July, 2021 issued by the Director, Rajendra Institute
of Medical Sciences (RIMS), Ranchi shall be subject to outcome of the writ petition.