Rekha Agarwal vs The State Of Jharkhand & Others
2021 Latest Caselaw 694 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cont. Case (Civil) No. 348 of 2018
            Rekha Agarwal                                         ..... Petitioner
                                            Versus
            The State of Jharkhand & Others                       ..... Opposite Parties
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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            For the Petitioner:         Mr. Birendra Kumar
            For the O.Ps:               Mr. Sachin Kumar, A.A.G-II
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17/12.02.2021                          I.A. No. 226/2021

The present interlocutory application has been filed on behalf of the

opposite parties.

Learned A.A.G-II appearing for the opposite parties submits that further

proceeding in the present contempt application may be stayed awaiting the

outcome of Civil Review No. 68/2020 filed by the opposite parties to review the

order dated 11.12.2019 passed by the learned Division Bench of this Court in

L.P.A. No. 395/2018.

Having heard learned counsel for the parties, the aforesaid prayer of the

learned A.A.G-II cannot be entertained by this Court as Civil Review No.

68/2020 has been filed for review of the judgment dated 11.12.2019 passed by

the learned Division Bench of this Court in L.P.A. No. 395/2018.

Reference may be made to the order dated 16.10.2020 passed in the

present contempt application whereby at the request of learned A.A.G-II

appearing on behalf of the opposite parties, time till 26.11.2020 was allowed to

the opposite parties to comply the order dated 10.01.2018 passed by this Court

in W.P.(C) No. 4963/2014 with further observation that in the condition of non-

compliance of the order dated 10.01.2018, the contempt notice in Form No.1

under Rule 393(i) of the High Court of Jharkhand Rules, 2001 would be issued

to the opposite parties.

Mr. Sachin Kumar, learned A.A.G-II, submits that he may be granted six

weeks' time by way of last indulgence to pursue Civil Review No. 68/2020

before the learned Division Bench of this Court.

In view of the said prayer, the matter with respect to issuance of

contempt notice in Form No.1 under Rule 393(i) of the High Court of Jharkhand

Rules, 2001 to the opposite parties is kept in abeyance for six weeks.

The present interlocutory application stands disposed of.

Cont. Case (Civil) No. 348 of 2018

Put up this case on 09.04.2021 under the heading 'For Admission'.

Satish/-                                                          (RAJESH SHANKAR, J)