AVINASH KUMAR SRIVASTAVA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-4-9
HIGH COURT OF JHARKHAND
Decided on April 30,2020

Avinash Kumar Srivastava Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Pran Pranay, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. P.K. Appu, learned counsel appearing on behalf of the State.
(3.) Learned counsel appearing on behalf of the petitioner submits that due to situation arising out of Covid-19 pandemic, the petitioner has not been able to remove the remaining defects as pointed out by the office, however, the defects pointed out by the office are formal in nature which may be ignored.;


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