Hardeo Singh And Others vs The State Of Jharkhand And Others
2023 Latest Caselaw 1960 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cont. Case (Civil) No. 229 of 2011
           Hardeo Singh and others         ...  ...   ...  ...  Petitioners
                                   Versus
           The State of Jharkhand and others ...      ...  ...  Opp. Parties
                                   ---------

CORAM: SRI SANJAYA KUMAR MISHRA, C.J.

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           For the Petitioner:     None
           For the State:          Mr. Arun Kumar Dubey, A.C. to G.P.-III
                                   ---------
           05/Dated: 05.05.2023

The petitioner alleges that there has been violation of the order

passed by the learned Single Judge on 18.01.2011 in W.P. (S)

No.1298 of 2008. However, it is further apparent from the records that

in L.P.A. No. 227 of 2011 the Division Bench as per the judgment

dated 30th March, 2022 has allowed the appeal and set aside the

order passed by the learned Single Judge.

In that view of the matter, no further contempt would lie.

Contempt proceeding is accordingly dropped.

No orders as to costs.

Urgent Certified copies as per Rules.

(Sanjaya Kumar Mishra, C.J.) Manoj/MM