Udiyan Munda vs State Of Jharkhand And Others

Anubha Rawat Choudhary, J

Learned counsel for the petitioner submits that the petitioner has filed a fresh copy of para-20, but as per the office note, the same is not legible. The learned counsel submits that he has filed the typed copy of page No. 20 and therefore this defect may be ignored.

Learned counsel for the respondents submit that a typed copy of page No. 20 be also furnished to them as page No. 20 is apparently illegible.

Learned counsel for the petitioner is directed to furnish typed copy of page No. 20 to both the learned counsels appearing on behalf of the respondents and file a receipt of the same with the Registry by 05.05.2022.

Under the aforesaid circumstances, the surviving defect in connection with page No. 20 is hereby ignored for the present.

So far as remaining defects are concerned, time till 05.05.2022 is granted to the petitioners to remove the same, failing which this writ petition shall stand rejected without further reference to a Bench.

If the defects are removed, post this case on 09.05.2022.