M/S. Daily Wages Labour Union / Dainik ... vs The State Of Jharkhand And Another... ...
2025 Latest Caselaw 3644 Jhar

Jharkhand High Court

M/S. Daily Wages Labour Union / Dainik ... vs The State Of Jharkhand And Another... ... on 19 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cont. Case (Civil) No. 928 of 2025
             M/s. Daily Wages Labour Union / Dainik Bhogi Mazdoor Sangh
                                      ...     ... ...    ...   ...   Petitioner
                                      Versus
             The State of Jharkhand and another...         ...     ...   Opp. Parties
                                      ---------

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

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For the Petitioner : Mr. Nand Kishore Pd. Sinha, Advocate Mr. Md. Salahuddin Ansari, Advocate For the Opp. Parties: Mr. Prabhat Kr. Sinha, Advocate Mr. Sahbaj Akhtar, A.C. to A.A.G.III

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03/Dated: 19.08.2025

1) Heard the learned counsel for the parties.

2) Admittedly, the S.L.P. preferred by the respondents herein was

dismissed by the Hon'ble Supreme Court vide its order

dated14.02.2025. It has been six months thereafter and still the

judgment in question has not been complied as on.

3) Clearly the respondents are in contempt having deliberately and

willfully not complied with the judgment passed by this Court.

Normally we would have proceeded to punish the respondents,

however, taking into consideration the persuasive submission

made by the counsel, we deem it appropriate to grant a week's

time to the respondents to comply with the judgment, failing

which the respondents will be deemed to have aggravated the

contempt already committed.

4) For compliance list on 26.08.2025.

                                                   (Tarlok Singh Chauhan, C.J.)


Sharda/MM/                                              (Rajesh Shankar, J.)
Cp.02