Virendra Pratap Singh vs The State Of Jharkhand & Ors
2024 Latest Caselaw 9006 Jhar

Jharkhand High Court

Virendra Pratap Singh vs The State Of Jharkhand & Ors on 5 September, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cont. Case (Civil) No. 33 of 2022
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Virendra Pratap Singh ... ... Petitioner Versus The State of Jharkhand & Ors.

                                ...       ... Opp. Parties
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner : Mr. Krishna Murari, Advocate For the Opp. Parties : Mr. Bibhash Sinha, Advocate

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th Order No. 07 : Dated 5 September, 2024 Sujit Narayan Prasad, ACJ:

1. The instant petition has been filed for initiation of

contempt for willful and deliberate violation of

order/judgment dated 18.12.2019 passed in L.P.A. No. 431 of

2018.

2. Mr. Bibhash Sinha, learned counsel for the Opposite

Party-BSL (SAIL) has submitted that due to non-availability of

bank account details the amount in question along with

statutory interest could not be paid.

3. Upon this, Mr. Krishna Murari, learned counsel for the

petitioner has submitted that in course of day he shall

provide all details of bank to Mr. Bibhash Sinha, learned

counsel for the Opp. Party-BSL for its onward transmission to

the Bokaro Steel Plant.

4. Mr. Bibhash Sinha, learned counsel for the Opposite

Party-BSL (SAIL) has submitted that if the bank accounts

details will be furnished today, the amount in question with

statutory interest will be paid to the petitioner within a week.

5. Accordingly, list this case on 12.09.2024.

(Sujit Narayan Prasad, A.C.J.)

(Arun Kumar Rai, J.) Alankar/