Hilltop Hirise Private Limited (A ... vs The State Of Jharkhand
2024 Latest Caselaw 234 Jhar

Jharkhand High Court

Hilltop Hirise Private Limited (A ... vs The State Of Jharkhand on 10 January, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cont. Case (Civil) No. 60 of 2020

Hilltop Hirise Private Limited (A Company incorporated under the
Companies Act, 1956) having its registered office at 314, Shri Ram Plaza,
Bank More, PO and PS Bank More, District Dhanbad through its authorized
signatory, namely, Abhay Agarwal aged about 30 years son of Shyam Lal
Agarwal resident of Ashok Nagar Colony, Dhansar, PO and PS Dhansar,
Dhanbad, District Dhanbad 828106 (Jharkhand)               ...... Petitioner
                            Versus
1.The State of Jharkhand
2.Sri Vinit Agarwal, son of not known to the petitioner, Regional Manager,
Indian Oil Corporation Limited (IOCL) having its office at Rajbandh
Terminal, Durgapur, PO and PS Rajbandh, District Burdwan-713212 (West
Bengal)                                            .... ... Opposite Parties

CORAM: HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Petitioner               : Mr. Ranjeet Kushwaha, Advocate
For the State                    : Ms. Omiya Anusha, AC to AAG-IA
For the OP No.2                  : Mr. Raj Vardhan, Advocate
                                  ---------

Order No.04/Dated: 10th January 2024

The order dated 28th August 2019 passed in WP(T) No. 6048 of 2017 and analogous cases has been made the foundation for filing the present Contempt Case.

2. At the outset, Mr. Ranjeet Kushwaha, the learned counsel for the petitioner submits that in view of the judgment delivered by Hon'ble Calcutta High Court in W.P.A No. 5306 of 2021 and analogous cases dated 6th December, 2021, the present Contempt Case has been rendered infructuous.

3. Disposed of, as such.

(Shree Chandrashekhar, A.C.J.)

(Anubha Rawat Choudhary, J.)

Tanuj