Martha Murmu vs The State Of Jharkhand & Ors
2025 Latest Caselaw 2228 Jhar

Jharkhand High Court

Martha Murmu vs The State Of Jharkhand & Ors on 7 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Contempt Case (Civil) No.23 of 2025
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Martha Murmu .......... Petitioner.

-Versus-

The State of Jharkhand & Ors. .......... Respondents.

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

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For the Petitioner : Mrs. Kanchan Lata, Advocate For the State : Mr. Amit Kumar, S.C. (Mines)-II

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Order No.04 Date: 07.08.2025

The respondents are directed to produce on record the

proof of payment of gratuity in terms of the judgment passed by

a Division Bench of this Court in L.P.A. No.613 of 2017.

List on 14th August, 2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) Sanjay/Rohit