Sheshnath Singh vs The State Of Jharkhand And Ors. ........ ...
2024 Latest Caselaw 10362 Jhar

Jharkhand High Court

Sheshnath Singh vs The State Of Jharkhand And Ors. ........ ... on 12 November, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cont. Case (C) No.697 of 2024
Sheshnath Singh                     ..........        Petitioner
                      Versus
The State of Jharkhand and Ors.       ........           Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Chaitanya Vijay, Advocate For the Opp. Parties : Mr. Ashutosh Anand, AAG-III : Mrs. Rishi Bharti, A.C to AAG-III : Mr. Sahbaj Akhtar, A.C to AAG-III

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th 08/Dated: 12 November, 2024 I.A. No.11981 of 2024

I.A. No.11981 of 2024 has been filed on behalf of the opposite parties for modification of the order dated 21.10.2024 so far as it relates to Paragraph no.2.

2. Learned AAG-III for the opposite parties has submitted that show cause has been filed on behalf of the opposite parties on 17.10.2024, however at the time of advancing submission it could not be brought to the notice of this Court and as such it may be modified.

3. It appears from the record that show cause has been filed on behalf of the opposite parties on 17.10.2024 vide office note dated 18.10.2024. However, when the case was called out then it was not brought to the notice of this Court.

4. In view of the averments made in the I.A. No.11981 of 2024, the order dated 21.10.2024 is modified to the extent that in paragraph no.2 it would be read as show cause has been filed on behalf of the Opposite Party Nos.1 to 3.

5. Thus, I.A. No.11981 of 2024 stands disposed of.

6. I.A. No.11369 of 2024 has been filed on behalf of the opposite parties to defer the hearing of the contempt petition till disposal of the Letters Patent Appeal.

7. Learned AAG-III has submitted that L.P.A has been filed on behalf of the State challenging the judgment dated 29.01.2024 passed in W.P.(S) No.7495 of 2016 by this Court. However, he has not been able to procure the number of LPA from the office till date and the same is under process.

8. Under the circumstances, let this case be placed after six weeks.

9. I.A. No.11369 of 2024 stands disposed of.

10. Learned counsel for the opposite parties seeks permission to withdraw I.A. No.10864 of 2024. Accordingly learned counsel for the O.P. Nos.1 to 3 is permitted to withdraw I.A 10864 of 2024.

11. Thus, I.A. No.10864 of 2024 stands dismissed as withdrawn.

(Sanjay Prasad, J.) Saket/-