Ram Vakeel vs The State Of Jharkhand
2021 Latest Caselaw 828 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cont. Case (Civil) No.392 of 2020
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Ram Vakeel .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Shri L. Khiangte .... .... .... Opp. Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Kundan Kumar Ambastha, Advocate For the Opp. Parties: Ms. Shreshtha Mehta, A.C. to S.C. II

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05/19.02.2021 Heard Mr. Kundan Kumar Ambastha, learned counsel for the petitioner and Ms. Shreshtha Mehta, learned counsel for the opposite parties.

This contempt petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

A show cause has been filed on behalf of opposite parties stating therein that L.P.A. No.385 of 2020 has been preferred against the judgment passed by this Court.

Mr. Kundan Kumar Ambastha, learned counsel for the petitioner submits that he has received copy of that L.P.A. and that L.P.A. is still defective. The defective L.P.A. cannot be said to be filed after filing of the contempt petition.

Further four weeks' time is allowed to bring on record the stay order.

Let this matter appear after four weeks on the assigned day.

(Sanjay Kumar Dwivedi, J.)

Anit