Ram Vakeel vs The State Of Jharkhand & Anr
2021 Latest Caselaw 3756 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Contempt Case (Civil) No. 392 of 2020

        Ram Vakeel                                        ...... Petitioner
                               Versus
        The State of Jharkhand & Anr.                ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. K.K. Ambastha, Advocate

For the Opp. Parties : Ms. Shrestha Mehta, A.C. to S.C.-II

09/Dated: 01/10/2021 This 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.

On 08.01.2021 opposite parties were directed to file show-cause.

On 19.02.2021 when the matter was taken up, counsel for the opposite parties

submitted that show-cause has been filed stating therein that L.P.A. No. 385 of

2020 has been preferred against the judgment passed by this Court and the

matter was adjourned for four weeks for bringing on record the stay order. On

17.04.2021 the matter was adjourned as prayed by the counsel for the opposite

parties. On 24.09.2021 the matter was simply adjourned.

Today when the matter is taken up, Mr. K.K. Ambastha, learned

counsel for the petitioner submits that the said L.P.A. has been dismissed on

23.08.2021.

More than a month has passed after dismissal of said L.P.A. but the

order has not been complied.

Let notice be issued upon the opposite parties in terms of Rule 393

of High Court of Jharkhand Rules, 2001.

Post the matter on 22.10.2021.

(Sanjay Kumar Dwivedi, J.) Satyarthi/