Surendra Prasad Singh vs The State Of Jharkhand & Ors. ... ... ...
2025 Latest Caselaw 7386 Jhar

Jharkhand High Court

Surendra Prasad Singh vs The State Of Jharkhand & Ors. ... ... ... on 10 December, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Contempt Case (Civil) No. 1182 of 2025

                Surendra Prasad Singh                   ...    ...    Petitioner
                                        Versus
                The State of Jharkhand & Ors.           ...      ...      Opposite Parties
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

For the Petitioner : Mr. Pandey Neeraj Rai, Advocate Mr. Rohit Ranjan Sinha, Advocate Mr. Rishav Raj, Advocate For the State : Mr. Mithilesh Singh, GA-IV For the University : Dr. Ashok Kumar Singh, Advocate

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Order No. 04 Dated: 10.12.2025

Learned counsel appearing on behalf of the State

submits that he had inadvertently informed the Court on

29.10.2025 that the matter was sub-judice before the Hon'ble

Supreme Court in the instant case, whereas it was a case which

arose out of a common judgment and the same is pending

adjudication before the Hon'ble Supreme Court and is now listed on

20.01.2026. However, he further submits that an S.L.P. has now

been preferred even in the instant case which has been filed on

17.11.2025 and the same is yet to be listed.

2. In this view of the matter, we deem it appropriate to

defer the consideration of this case for six weeks.

3. List this case on 28.01.2026.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.)

December 10, 2025 Manish/Ritesh