Spencer Distilleries And Breweries ... vs The State Of Jharkhand & Others ..... ...
2024 Latest Caselaw 1582 Jhar

Jharkhand High Court

Spencer Distilleries And Breweries ... vs The State Of Jharkhand & Others ..... ... on 16 February, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cont. Case (Civil) No. 481 of 2022
            Spencer Distilleries and Breweries Pvt. Ltd., Ranchi, through its Director,
            Manisha Sahay                                         ..... Petitioner
                                            Versus
            The State of Jharkhand & Others                       ..... Opposite Parties
                                              -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

            For the Petitioner:         Mr. Shekhar Sinha
            For the O.Ps:               Mr. Ratnesh Kumar, S.C (L&C)-I
                                              -----


09/16.02.2024     On perusal of record, it appears that vide order dated 08.12.2023, the

O.P.No.3 was directed to remain physically present before this Court on

09.02.2024, if the judgment dated 07.04.2022 passed by this Court in W.P.(C)

No. 1689/2013 was not set aside by the appellate Court.

Mr. Ratnesh Kumar, learned S.C (L&C)-I appearing on behalf of the

opposite parties, submits that the present interlocutory application was filed on

07.02.2024 seeking exemption of the O.P.No.3 from his personal appearance on

09.02.2024.

Having heard leaned counsel for the parties and keeping in view that the

present interlocutory application was filed prior to the date on which the

O.P.No.3 was required to remain physically present before this Court i.e.

09.02.2024, the said opposite party is exempted from his personal appearance

for the present.

The present interlocutory application stands disposed of.

The present interlocutory application has been filed on behalf of the

O.P.No.3 for grant of six weeks' more time to comply the judgment dated

07.04.2022 passed by this Court in W.P.(C) No. 1689/2013.

Having heard learned counsel for the parties and for the reasons stated

in the present interlocutory application, the O.P.No.3 is granted six weeks' more

time to comply the aforesaid judgment of this Court, failing which an appropriate order against the said opposite party will be passed on the next

date.

The present interlocutory application stands disposed of.

The present interlocutory application was filed on behalf of the opposite

parties on 03.10.2023 for keeping the operation of the judgment dated

07.04.2022 passed by this Court in W.P.(C) No. 1689/2013 in abeyance.

In view of the order dated 16.02.2024 passed in I.A. No. 1351/2024,

there is no need to pass any further order in the present interlocutory

application and the same is accordingly disposed of.

Cont. Case (Civil) No. 481 of 2022

Put up this case on 12.04.2024 under the heading ''For Admission''.

Satish/-                                                          (RAJESH SHANKAR, J)