Ramesh Chandra Saha vs The Secretary
2021 Latest Caselaw 4755 Jhar

                        BEFORE NATIONAL LOK ADALAT
                                DATED 11.12.2021
                       (Held at JHARKHAND HIGH COURT)
  [Organized by High Court Legal Services Committee under Section 19, Legal Services
                        Authorities Act, 1987 (Central Act)].

                        Cont. Case (Civil) No. 111 of 2021
1. Petitioner/Appellant : Ramesh Chandra Saha
                                      Versus
2. Respondents/O.P.(s) : The Secretary, Administrative Personnel Reforms Department

and Ors.

Present :-

Name of Hon'ble Judge : Hon'ble Mr. Justice Sujit Narayan Prasad Name of Advocate Member : Mr. Sri Suresh Kumar, SC (L&C)-II

AWARD The instant contempt case has been referred to the National Lok Adalat vide order dated 03.12.2021.

It has been submitted by Mr. Manoj Kumar, learned counsel for the petitioner that the order dated 02.03.2020 passed by the Writ Court in W.P.(S) No.6562 of 2018 has not been complied with since the appeal has not yet been disposed of whereas submission has been made by Mr. Anish Kr. Mishra, learned AC to GA-I, on instruction, that in the appeal, arguments have already been completed and the judgment is likely to be passed very soon.

In view of such submission, since as per the submission made on behalf of the learned counsel for the State that the arguments in the appeal have already been completed, there is no reason to keep the instant contempt case pending.

Accordingly, the instant contempt case is disposed of, however, with a direction upon the appellate authority to pass the final order preferably within a period of three weeks from the date of receipt/production of copy of the order.

...................................... ........................................ Petitioner(s)/Appellant(s) Respondent(s)/O.P(s).

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     Sign. of Hon'ble Judge                                  Sign. of Advocate Member




                                (Seal of the HCLSC)