Smt. Parwati Hembrom vs The State Of Jharkhand
2025 Latest Caselaw 4756 Jhar

Jharkhand High Court

Smt. Parwati Hembrom vs The State Of Jharkhand on 15 April, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                               2025:JHHC:11316-DB




           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cont. Case (Civil) No.505 of 2024
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Smt. Parwati Hembrom, wife of late Bhaiya Kisku, aged 63 years, resident of village Kamu Dumaria, P.O. & P.S. Jama, District Dumka. .......... Petitioner.

-Versus-

1. The State of Jharkhand.

2. Sri Ram Pyare Prasad, Chief Engineer, Rural Engineering Department, Chhotanagpur & Santhal Paragana Division, Ranchi.

3. Sri Dhukha Mandal, Superintending Engineer, Rural Work Department, Work Circle, Dumka.

4. Sri Sushil Kumar Singh, Executive Engineer, Rural Work Department, Work Division, Dumka.

.......... Opp. Parties.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Deepak Kumar Prasad, Advocate For the O.Ps. : Mr. Sanjay Kumar Tiwari, S.C.-I

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Order No.05 Date: 15.04.2025

1. This Contempt Case is closed in view of the compliance by the

Opposite Parties granting liberty to the petitioner to challenge the

denial of interest on the delayed payment of the 2nd ACP to the

petitioner pursuant to the judgment dated 13th October, 2023

passed in L.P.A. No.511 of 2016.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Sanjay/Rohit