CIPCO PHARMACEUTICALS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) This matter was filed on 28/1/2015. The matter was listed before the Lawazima Board on 12/2/2015 and 26/3/2015. On 27/1/2016, the matter was directed to be listed for admission on 4/2/2016 and on 19/2/2016, 25/2/2016, 3/3/2016, 10/3/2016 and 19/3/2016 adjournments have been taken by the learned counsel appearing on behalf of the petitioners.

(3.) When this matter was taken up today, the learned counsel appearing for the petitioners has informed the Court that warrant of arrest has been issued against the petitioners. He further submits that there is law point involved in this petition and this matter may be heard.