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Anand Kumar vs The State Of Jharkhand And Others ... ... ...
2025 Latest Caselaw 7553 Jhar

Citation : 2025 Latest Caselaw 7553 Jhar
Judgement Date : 5 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

Anand Kumar vs The State Of Jharkhand And Others ... ... ... on 5 December, 2025

Author: Rajesh Shankar
Bench: Rajesh Shankar
                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cont. Case (Civil) No. 1355 of 2025
               Anand Kumar       ...   ...     ...   ...   ...   ...   Petitioner
                                       Versus
               The State of Jharkhand and Others ...         ...     Opposite Parties
                                       ---------

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

---------

For the Petitioner: In Person For the State: Mr. Rahul Kamlesh, A.C. to S.C.-IV For the JPSC: Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Jay Prakash, Advocate Mr. Rakesh Ranjan, Advocate For Accountant General: Ms. Oishi Das, Advocate

---------

02/Dated: 05.12.2025

Since the opposite party-State has assailed the judgment of

which contempt has been complained of before the Hon'ble Supreme

Court, we deem it appropriate to defer the consideration of this case

by four weeks.

List on 06.01.2026.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) December 05, 2025

VK/Pramanik/Cp.1

 
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