Citation : 2023 Latest Caselaw 800 Jhar
Judgement Date : 17 February, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Contempt Case (Civil) No. 411 of 2020
Kutchery Market Dukandar Sangh, Ranchi represented through its
President Vijay saw ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Ms. Apoorva Singh, Advocate For the Opposite Party Nos.1& 2: Mr. Ashwini Bhushan, AC to Sr. SC-III For the Opposite Party No. 3 : Mr. L.C.N Shahdeo, Advocate
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09/17.02.2023 Mr. Ashwini Bhushan, AC to Sr. SC-III appearing on behalf of the opposite party nos. 1 & 2, while producing a copy of judgment dated 06.02.2023 passed by learned Division Bench of this Court in LPA No. 302 of 2020, submits that the said LPA has been dismissed, yet the State of Jharkhand has been given liberty to prefer a review petition against the order dated 18.11.2019 passed in W.P.(C) No. 1091 of 2014.
Respective counsel for the opposite party nos. 1 & 2 as well as the opposite party no. 3 pray for three weeks' more time to comply the order dated 18.11.2019 passed by this Court.
Considering the said prayer, put up this case under the same heading on 31.03.2023 by way of last indulgence to the opposite parties to comply the order dated 18.11.2019 passed by this Court.
(Rajesh Shankar, J.) Manish
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