Rinki Yadav & Ors vs The State Of Jharkhand & Ors. .......... ...
2024 Latest Caselaw 9027 Jhar

Jharkhand High Court

Rinki Yadav & Ors vs The State Of Jharkhand & Ors. .......... ... on 6 September, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cont. Case (Civil) No.790 of 2023
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Rinki Yadav & Ors. .......... Petitioners.

-Versus-

The State of Jharkhand & Ors. .......... Opp. Parties.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners : Mr. Sumeet Gadodia, Advocate For Opposite Parties: Mr. Atanu Banerjee,

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Order No.06 Date: 06.09.2024

I.A. No.6712 of 2024:

1. The present interlocutory application has been filed on behalf

of the petitioners for fixing an early date of hearing of the

contempt case.

2. Since the contempt case itself has already been taken up on

board, no order need to be passed in the present

interlocutory application.

3. I.A. No.6712 of 2024 is, accordingly, disposed of.

Cont. Case (Civil) No.790 of 2023:

4. Learned counsel for the petitioners submits that L.P.A.

No.431 of 2023 and other analogous LPAs challenging the

order dated 13th July, 2023 passed in W.P. (C) No.5734 of

2022, with W.P. (C) No.341 of 2023 with W.P. (C) No.1420 of

2023 have already been dismissed by a Division Bench of this

Court vide judgment dated 17th May, 2024. Despite the said

fact, the aforesaid order passed by the Writ Court has not yet

been complied by the opposite parties.

5. Reference may be made to the order dated 9th August, 2024,

which reads as under:

"1. Issue notice of contempt to the opposite party no.2 as well as opposite party nos.3 to 7.

2. Mr. Atanu Banerjee, Advocate appears and waives notice on behalf of the opposite party ho.2, whereas Mr. Sameer Saurav, Advocate appears and waives notice on behalf of the opposite party nos.3 to 7. The said opposite parties shall file their respective compliance affidavits within three weeks.

3. Put up this case under the heading "For Admission (Fixed Cases)" on 6th September, 2024."

6. Despite specific order of this Court, no compliance affidavit

has been filed on behalf of the opposite party no.2 as well as

opposite party nos.3 to 7.

7. Under the said circumstance, issue notice to the opposite

party no.2 as well as opposite party nos.3 to 7 in Form-I

under Rule 393 of High Court of Jharkhand Rules, 2001 to

show cause as to why the proceeding for contempt of this

Court be not initiated against them and appropriate order be

not passed against them for non-compliance of the order

dated 13th July, 2023 passed in W.P. (C) No.5734 of 2022,

with W.P. (C) No.341 of 2023 with W.P. (C) No.1420.

8. The said opposite parties shall remain physically present

before this Court on the next date fixed.

9. Put up this case under appropriate heading on 27th

September, 2024.

(Rajesh Shankar, J.) Vikas/

Cont. Case (Civil) No.790 of 2023