Mr. A. K. Sinha vs Unknown
2024 Latest Caselaw 1448 Jhar

Jharkhand High Court

Mr. A. K. Sinha vs Unknown on 12 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cont. Case (Civil) No. 936 of 2019
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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               For the Petitioners:       Mr. A. K. Sinha
               For O.P.Nos.2-5:           Mr. Ajit Kumar, A.C to G.A-V
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   05/12.02.2024     Learned counsel for the petitioners submits that L.P.A. No. 142/2018

along with other analogous L.P.As preferred by the State of Jharkhand

challenging the order dated 18.12.2017 passed by the writ Court in the batch of

writ petitions led by W.P.(S) No. 889/2014 has been dismissed on 07.02.2023

itself. Thereafter, S.L.P (Civil) Diary No. 35431/2023 challenging the judgment

dated 07.02.2023 passed in L.P.A. No. 142/2018 has also been dismissed by the

Hon'ble Supreme Court vide order dated 19.10.2023. Despite the said fact, the

opposite parties have not yet complied the aforesaid order of the writ Court.

At the request of Mr. Ajit Kumar, learned A.C to G.A-V appearing on

behalf of the O.P. Nos. 2 to 5, the said opposite parties are granted four weeks'

more time by way of last indulgence to file compliance affidavit, failing which an

appropriate order against them shall be passed on the next date.

Put up this case on 22.03.2024 under the same heading.

Satish/-                                                              (RAJESH SHANKAR, J)