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High CourtsSingle Bench(2022) 02 JH CK 0049

Somnath Dubey @ Bhim Dubey vs State Of Jharkhand And Others

Jharkhand High Court · Decided on 25 February 2022

HON’BLE JUDGES
Anubha Rawat Choudhary, J
CASE NUMBER
Criminal Miscellaneous Petition No. 219 Of 2018
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Judgment

8 paragraphs · 200 words

Anubha Rawat Choudhary, J

1.

Learned counsel for the petitioner Mr. Ayush Aditya is present.

2.

Learned counsel for the opposite parties Mr. Ankit Kumar is also present.

3.

This petition has been filed for restoration of W.P. (C) No. 5685 of 2013 which was dismissed on account of non-removal of defects.

4.

Learned counsel for the petitioner Mr. Ayush Aditya submits that he would be removing the surviving defects by 31.03.2022 in the writ petition. He submits that due to bonafide mistake, the defects in the writ petition could not be removed.

5.

Learned counsel for the opposite party submits that he has no serious objection to the prayer made in the CMP.

6.

After hearing the learned counsel for the parties and being satisfied with the cause shown by the petitioner for non-removal of defects in W.P. (C) No. 5685 of 2013, this petition is allowed and the time for removing the defects in the W.P. (C) No. 5685 of 2013 is hereby extended till 31.03.2022.

7.

Office is directed to place the writ petition before appropriate Bench in the first week of April, 2022, if the defects in the Writ Petition are removed within the time frame.