TAPAN KUMAR GUPTA @ TAPAN BRAHMACHARY, SON OF SWADESH BHUSHAN GUPTA (BIOLOGICAL FATHER) Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2017-7-348
HIGH COURT OF JHARKHAND
Decided on
July 28,2017
Tapan Kumar Gupta @ Tapan Brahmachary, Son Of Swadesh Bhushan Gupta (Biological Father)
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
AMITAV K.GUPTA,J. -
(1.) Defect No. 4, as pointed out by the office in W.P.(C) No. 2687 of 2017, is ignored.
(2.) Learned counsel submits that he shall remove defect No. 1 in W.P.(C) No. 2687 of 2017 within course of the day.
(3.) Office to check and verify.;
(2.) Learned counsel submits that he shall remove defect No. 1 in W.P.(C) No. 2687 of 2017 within course of the day.
(3.) Office to check and verify.;
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