M/S. Daily Wages Labour Union/Dainik ... vs The State Of Jharkhand & Anr. ... ... ...
2025 Latest Caselaw 4937 Jhar

Jharkhand High Court

M/S. Daily Wages Labour Union/Dainik ... vs The State Of Jharkhand & Anr. ... ... ... on 28 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Contempt Case (Civil) No. 928 of 2025
         M/s. Daily Wages Labour Union/Dainik Bhogi Mazdoor Sangh, through
         its President Shri Sudama Pal          ...   ...      Petitioner
                                       Versus
         The State of Jharkhand & Anr.          ...     ...      Opposite Parties
                                          -----

             CORAM:             HON'BLE THE CHIEF JUSTICE
                        HON'BLE MR. JUSTICE RAJESH SHANKAR
         For the Petitioner             : Mr. Nand Kishore Pd. Sinha, Advocate
                                          Md. Salahuddin Ansari, Advocate
         For the Opp. Party-State       : Mr. Sahbaj Akhtar, AC to AAG-III
         For the Opp. Party-BSNL        : Mr. Puneet Taneja, Sr. Advocate
                                          Mr. Prabhat Kumar Sinha, CGC
                                          Mr. Pyush Sharma, Advocate
         Order No. 06                                       Dated: 28.08.2025

Mr. Ashish Kumar Das, C.G.M, B.S.N.L, Jharkhand Circle, Ranchi

is physically present before this Court in terms of order dated

27.08.2025.

2. Taking into consideration the averments made in this

application, Mr. A. Robert Jerard Ravi, C.M.D, B.S.N.L is exempted

from his physical appearance for today.

3. However, it is made clear that in case the judgment in question

is not complied within two weeks, the said authority shall remain

physically present before this Court on the next date of hearing.

4. The present interlocutory application stands disposed of.

Contempt Case (Civil) No. 928 of 2025

5. Let compliance report in terms of the judgement in question be

filed by the opposite parties before the next date fixed.

6. List this case on 11.09.2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.)

Manish/Ritesh