STATE OF JHARKHAND Vs. JONATHAN MARANDI

JUDGEMENT

(1.) The respondents appeared by filing the Vakalatnama, which is accepted. Accordingly, this interlocutory application is disposed of.

(2.) This review application is still defective.

(3.) The matter was placed before the Lawazima Bench on 6/3/2020 when time was granted to remove the defects but the petitioners did not chose to remove the same. This application was thereafter listed before this Court on 9/4/2021 when on the prayer of counsel representing the petitioners, four weeks' time was granted to remove the defects but still the defects were not removed.