Meetu Passi Aged About 52 Years vs State Of Jharkhand
2021 Latest Caselaw 2388 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Cont. Case (Civil) No. 344 of 2020

                 Meetu Passi aged about 52 years D/o Late Surjit Kumar Pasi,
                 House No.8, Asha Shree Garden, Morabadi PO PS Morabadi,
                 District- Ranchi                           ...    ...    Petitioner
                                         Versus
                 1. State of Jharkhand
                 2. Mahendra Kumar, son of not known to the petitioner
                    holding the post of Zonal Manager, East Central Zone Office,
                    LIC of India, having its office at Jeevandeep Exhibition Road
                    P.O. P.S. Exhibition Road Dist Patna
                 3. Manoj Kumar Panda son of not known to the petitioner
                    holding the post of Senior Divisional Manager, LIC of India,
                    Jamshedpur Divisional Office, Jeevan Prakash, Bistupur PO
                    PS Bistupur Dist East Singhbhum ...         ...     Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Shresth Gautam, Advocate For the Opp. Party-LIC : Mr. Sachin Kumar, Advocate For the State : Mr. Rakesh Roy, Advocate

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Through Video Conferencing

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05/16.07.2021 Learned counsel for the petitioner Mr. Shresth Gautam, is present.

2. Learned counsel for the opposite party -LIC Mr. Sachin Kumar is also present.

3. Learned counsel for the State Mr. Rakesh Roy is also present.

4. The present contempt application has been filed for initiation of contempt proceedings against the opposite parties for non-compliance of the judgment and order dated 12.06.2020 passed in W.P.S No.5488 of 2019.

5. Learned counsel for the petitioner submits that the order passed by this Court has been modified by Hon'ble Division Bench in L.P.A. No.235 of 2020 by extending the period for compliance of the order of this Court in writ petition and accordingly, he does not want to press the present contempt application at this stage.

6. Considering the aforesaid submission, the present contempt proceeding is hereby dropped.

(Anubha Rawat Choudhary, J.) Saurav