M/S G.S. Realtors & Consultants vs State Of Jharkhand And Others ... ... ... ...
2025 Latest Caselaw 1525 Jhar

Jharkhand High Court

M/S G.S. Realtors & Consultants vs State Of Jharkhand And Others ... ... ... ... on 4 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Contempt Case (Civil) No. 940 of 2025
          M/s G.S. Realtors & Consultants         ...      ...   ...   Petitioner
                                   Versus
          State of Jharkhand and others           ...        ...     ...   Opposite 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. P.A.S. Pati, Advocate For the State: Mr. Devesh Krishna, S.C.(Mines)-III For O.P. Nos. 2 &3: Ms. Khalida Haya Rashmi, Advocate

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02/Dated: 04.08.2025

Notice to the opposite parties.

Mr. Devesh Krishna, learned S.C.(Mines)-III, waives service of

notice for opposite party No. 1 and Ms. Khalida Haya Rashmi, learned

counsel, waives service of notice for opposite party Nos.2 and 3 and they

are directed to comply with the judgment dated 15.07.2024 passed in

W.P.(C) No. 1921 of 2024.

For compliance, list on 11th August, 2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) APK/VK.