SURENDRA NATH TRIPATHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submits that I.A. No. 8729 of 2022 has been filed for ignoring the defect relating to page No. 61 to 68. He submits that the petitioner has filed entire chart whose typed copy has been filed as Annexure-4, page No. 61 to 68. The total no. of items in the said Annexure is from 1 to 76 and the chart also contains the list of 1 to 76 persons. Learned counsel submits that in view of the aforesaid, the defect may be ignored.

(2.) Learned counsel appearing on behalf of the respondents on the other hand has submitted that after filing of the writ petition, whatever typed copy or fresh copy of documents has been filed by the petitioner has not been given to the respondents.

(3.) Learned counsel for the petitioner is directed to provide all the documents which have been filed by the petitioner, by way of typed copy or fresh copy during or after the filing of writ petition to the learned counsel for the respondents by 4/11/2022.