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Sushma Kumari @ Sushma Kumari Devi vs The State Of Jharkhand & Others
2023 Latest Caselaw 4137 Jhar

Citation : 2023 Latest Caselaw 4137 Jhar
Judgement Date : 3 November, 2023

Jharkhand High Court
Sushma Kumari @ Sushma Kumari Devi vs The State Of Jharkhand & Others on 3 November, 2023
                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cont. Case (Civil) No. 434 of 2021
               Sushma Kumari @ Sushma Kumari Devi                     ..... Petitioner
                                               Versus
               The State of Jharkhand & Others                        ..... Opposite Parties
                                                 -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

               For the Petitioner:         Mr. Sumeet Gadodia
               For the O.Ps:               Mr. Binit Chandra, A.C to A.A.G-III
                                                 -----


   13/03.11.2023      Pursuant to the order dated 29.09.2023, Mr. Sunil Kumar, Director,

Secondary Education, Government of Jharkhand, Ranchi (the O.P.No.3) is

physically present before this Court.

A supplementary show cause affidavit has been filed on behalf of the said

opposite party on 31.10.2023.

I.A. Nos. 4251/2023, 5769/2023, 7400/2023 & 8006/2023

The present interlocutory applications have been filed on behalf of the

O.P.No.3 seeking extension of time for complying the judgment dated

17.02.2021 passed by this Court in W.P.(S) No. 6023/2018.

Having heard learned counsel for the parties and on perusal of the

supplementary show cause affidavit dated 31.10.2023, the Court is of the view

that the aforesaid judgment passed by this Court has not been complied.

The O.P.No.3 however prays for and is allowed six weeks' more time to

comply the said judgment passed by this Court in its true letter and spirit and to

file compliance affidavit before the next date fixed.

The present interlocutory applications stand disposed of.

Cont. Case (Civil) No. 434 of 2021

Put up this case on 05.01.2024 under the heading 'For Admission'.

If the aforesaid judgment passed by this Court is not complied by the

next date fixed, the O.P.No.3 shall remain physically present before this Court.

Satish/-                                                               (RAJESH SHANKAR, J)
 

 
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