Prahlad Singh vs State Of Jharkhand
2022 Latest Caselaw 3775 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cont. Case (Civil) No. 462 of 2017
                                               ---

             Prahlad Singh                          ---          ---   Petitioner
                                             Versus
            1. State of Jharkhand

2. Sri Gopal Singh, Central Coalfields Limited through its Chairman cum Managing Director, Ranchi

3. Sri R.S. Mahapatra, Director of Personnel, Central Coalfields Limited, Ranchi

4. Sri M.K. Rao, Chief General Manager, Dhori Area, Central Coalfields Limited, Bokaro

5. Sri Rajmuni Ram, Project Officer, Amlo Project, Dhori Area, Central Coalfields Limited, Bokaro

6. Sri Bijay Kumar, Deputy Chief Personnel Manager, Dhori Area, Central Coalfields Limited, Bokaro

7. Sri Sanjiv Kumar, Deputy Estate Manager, Dhori Area, Central Coalfields Limited, Bokaro --- --- Opp. Parties

---

CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh

For the Petitioner: Mr. Akashdeep, Advocate For the O.P- State: Mr. Indrajeet Bhaduri, SC-IV

---

09/ 19.09.2022 Learned counsel for the petitioner submits that Letters Patent Appeal preferred against the judgment under offence has been allowed. As such, instant contempt petition has been rendered infructuous. Accordingly, it is disposed of as such.

(Aparesh Kumar Singh, J) Ranjeet/