Anju Shrivastava vs The State Of Jharkhand
2023 Latest Caselaw 3176 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cont. Case (Civil) No.162 of 2021
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1. Anju Shrivastava

2. Ruchika Sinha

3. Ritesh Kumar

4. Rishav Kumar .......... Petitioners.

-Versus-

1. The State of Jharkhand

2. Jharkhand State Food & Civil Supplies Corporation Limited, Project Bhawan, Dhurwa, Ranchi.

3. Dileep Tirkey, Chairman-cum-Managing Director, Jharkhand State Food & Civil Supplies Corporation Limited, Project Bhawan, Dhurwa, Ranchi.

.......... Opp. Parties.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners : Mr. Pandey Neeraj Roy, Advocate For O.P. Nos.2 & 3 : Mr. Mrinal Kanti Roy, Advocate

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Order No.12 Date: 25.08.2023

1. Mr. Pandey Neeraj Roy, learned counsel for the petitioners, submits that the order dated 20th August, 2020 passed in W.P.(S) No.1565 of 2017 has been modified by the learned Division Bench of this Court vide judgment dated 31st July, 2023 passed in L.P.A. No.215 of 2021. Since the said order of the learned Single Judge has now merged with the judgment passed in the aforesaid L.P.A., the present contempt case may be disposed of with a liberty to the petitioners to prefer a fresh contempt case before the learned Division Bench, if the judgment passed in the L.P.A. is not complied by the opposite parties.

2. Considering the said submission of learned counsel for the petitioners, the contempt proceeding as against the opposite parties are hereby dropped.

3. The present contempt case is, accordingly, disposed of with the aforesaid liberty.

(Rajesh Shankar, J.) Sanjay/