Ashok Kumar Tudu vs The State Of Jharkhand & Ors. ... ... ...
2024 Latest Caselaw 1044 Jhar

Jharkhand High Court

Ashok Kumar Tudu vs The State Of Jharkhand & Ors. ... ... ... on 2 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Contempt Case (Civil) No. 533 of 2022

      Ashok Kumar Tudu                            ...   ...    Petitioner
                                       Versus
      The State of Jharkhand & Ors.               ...   ...    Opposite Parties
     CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                              -----

For the Petitioner : Mr. D.C. Mishra, Advocate For the Opposite Parties : Mr. Devesh Krishna, SC (Mines)-III

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09/02.02.2024 Pursuant to order dated 05.01.2024, the opposite party

no. 3 - Mr. Ashish Kumar Hembrom, the District Superintendent of

Education, Dumka is physically present before this Court.

2. Learned counsel for the petitioner submits that the S.L.P

preferred by the State of Jharkhand has been dismissed on

22.01.2024.

3. Mr. Devesh Krishna, learned SC (Mines)-III appearing on

behalf of the opposite parties, submits that I.A. No. 1129 of 2024 has

been filed on behalf of the opposite party no. 3 (wrongly mentioned as

opposite party no. 2) seeking further eight weeks' time to file

compliance affidavit.

4. Having heard learned counsel for the parties and for the

reasons stated in the present interlocutory application, the opposite

party no. 3 is granted eight weeks' more time by way of last

indulgence to comply the judgment dated 30.11.2021 passed in

W.P.(S) No. 419 of 2019.

5. I.A. No. 1129 of 2024 stands disposed of.

6. The present interlocutory application has been filed on

behalf of the opposite party no. 3 seeking extension of further eight

weeks' time to file compliance affidavit.

7. In view of the order passed in I.A. No. 1129 of 2024, the present interlocutory application also stands disposed of.

Contempt Case (Civil) No. 533 of 2022

8. Put up this case under the heading "For Admission" on

15.03.2024.

9. If the judgment dated 30.11.2021 is not complied by the

opposite party no. 3, he shall remain present before this Court on the

next date.

(Rajesh Shankar, J.) Manish