RAMJEE SINGH Vs. BOKARO STEEL CITY

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Learned counsel for the petitioners submits that this civil miscellaneous petition has been filed seeking restoration of W.P.(S) No. 2951 of 2019 which stood dismissed on account of non-removal of defects in terms of order dtd. 25/4/2022. The learned counsel submits that there were number of petitioners in the said writ petition, but only some of the petitioners have approached this Court who were petitioner nos. 1, 4, 7, 8, 9, 10 and 11 in the writ petition. He further submits that the writ petitioner no. 5 has been represented by present petitioner no. 3 in this petition seeking restoration of the writ petition who is the wife of the deceased writ petitioner no. 5. He has submitted that appropriate steps will be taken in the writ petition in connection with writ petitioner no. 5 namely Md. Matin Hussain who has now expired and is being represented by petitioner no. 3 in the present case.

(3.) He submits the remaining writ petitioners i.e. writ petitioner nos. 2, 3 and 6 have been made proforma opposite parties.