Murari Bhagat vs The State Of Jharkhand
2025 Latest Caselaw 5376 Jhar

Jharkhand High Court

Murari Bhagat vs The State Of Jharkhand on 29 August, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                         ( 2025:JHHC:26337)




                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               Cont. Case (Civil) No. 683 of 2024

                    Murari Bhagat                                 ...      ...     Petitioner
                                              Versus
                 1The State of Jharkhand
                 2. Sri Lalbiaktluanga Khiangte, son of K. Thanzauva (L), Chief
                 Secretary, State of Jharkhand, Project Bhawan, P.O. and P.S. Dhurwa,
                 District Ranchi. PinCode-834004 ...             ...        Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Saurabh Raj, Advocate : Mrs. Sweta Suman, Advocate For the Opp. Parties : Mr. Binit Chandra, Advocate

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10/29.08.2025 It has been submitted by the learned counsel for the petitioner that the judgment dated 15th July 2024 passed in W.P. (S) No. 6693 of 2023 has been set aside vide judgement dated 14.08.2025 passed in LPA No. 489 of 2024.

2. In view of the aforesaid facts and circumstances, the order passed by the writ court does not survive, therefore there is no point to proceed with the contempt proceedings. Accordingly, the contempt proceeding is hereby dropped.

(Anubha Rawat Choudhary, J.) Binit