Ram Balak Prasad Singh vs Shri Rajesh Kumar Sharma
2023 Latest Caselaw 4266 Jhar

Jharkhand High Court

Ram Balak Prasad Singh vs Shri Rajesh Kumar Sharma on 24 November, 2023

Author: Rajesh Shankar

Bench: Rajesh Shankar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cont. Case (Civil) No. 821 of 2022
               Ram Balak Prasad Singh                                 ..... Petitioner
                                               Versus
               Shri Rajesh Kumar Sharma, Secretary, Department of School Education and
               Literacy, Government of Jharkhand, Ranchi & Others ..... Opposite Parties
                                                 -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Bijay Kr. Pandey For the O.Ps: Ms. Shivani Kapoor, A.C to S.C-II

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08/24.11.2023 The present contempt application has been filed against the opposite

parties for wilful disobedience and non-compliance of the judgment dated

05.09.2018 passed by this Court in W.P.(S) No. 7099/2016.

Mr. Bijay Kr. Pandey, learned counsel for the petitioner, submits that the

aforesaid judgment of this Court has now been compiled by the opposite

parties.

In view of the said submission, there is no reason to further proceed with

the matter.

The contempt proceeding as against the opposite parties is dropped.

The present contempt application stands disposed of.

Satish/-                                                             (RAJESH SHANKAR, J)