M/S G.S. Realtors & Consultants vs State Of Jharkhand And Another ... ... ...
2025 Latest Caselaw 1526 Jhar

Jharkhand High Court

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

Author: Rajesh Shankar

Bench: Rajesh Shankar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Contempt Case (Civil) No. 941 of 2025
          M/s G.S. Realtors & Consultants           ...      ...   ...   Petitioner
                                     Versus
          State of Jharkhand and Another            ...        ...     ...   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: Md. Shahabuddin, S.C.-VII For O.P. No. 2: Ms. Khalida Haya Rashmi, Advocate

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02/Dated: 04.08.2025

Notice to the opposite parties.

Md. Shahabuddin, learned S.C.-VII, waives service of notice for

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

waives service of notice for opposite party No.2 and they are directed to

comply with the judgment dated 15.07.2024 passed in W.P.(C) No. 1996 of

2024.

For compliance, list on 11th August, 2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) APK/VK.