Sumitra Devi vs The State Of Jharkhand & Another
2021 Latest Caselaw 4937 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cont. Case (Civil) No. 668 of 2020
                                              ----

Sumitra Devi --- --- Petitioner Versus The State of Jharkhand & another --- --- Opp. Parties.

---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh

---

For the Petitioner :

For the State : Mrs. Rashmi Lal, A.C to Sr. S.C.-III For the CCL : Mr. Tirthankar Bose, A.C to Mr. A.K.Das

---

05/20.12.2021 No one appears for the petitioner.

Learned counsel for the CCL submits that he would be filing show- cause. It appears that the instant petition has been preferred for initiating contempt proceedings against the concerned opposite party for deliberate disobedience of the judgment passed on 31st July, 2009 itself in W.P.(S) No. 6954 of 2007.

Be that as it may, matter is adjourned for 3 weeks for the opposite party to seek instruction.

(Aparesh Kumar Singh, J) Jk/