Sheo Prasan Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3068 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Contempt Case (Civil) No. 17 of 2021

        Sheo Prasan Singh                           ......    Petitioner
                                 Versus
        The State of Jharkhand   & Anr.
                                             ......     Opposite Parties

              CORAM:       HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                                  ---------

For the Petitioner :Mr. Tejo Mistry, Advocate For the State : Mr. Rahul Saboo, S.C.-I For the JUVNL : Mr. Mukesh Kr. Sinha, Advocate ..........

08/Dated: 05/08/2022 Learned counsel for the opposite parties submits that cheque to

the tune of Rs. 29,900/- has been paid to the petitioner and so far as overtime

payment of 50 hours quarterly and 150 hours yearly, is subject matter of the

SLP (C) No. 2414 of 2021 which is pending before the Hon'ble Supreme Court.

He further submits that rest of the claim of the petitioner shall be decided after

the judgment of the Hon'ble Supreme Court in SLP (C) No. 2414 of 2021.

In view of such submission and considering that Rs. 29,900/- has

already been paid to the petitioner, this matter is adjourned to be listed after six

weeks on the assigned day awaiting the judgment of the Hon'ble Supreme Court.

( Sanjay Kumar Dwivedi, J.) Satyarthi/