Jharkhand High Court
Md. Maqsood Ansari @ Md. Maksud Ansari vs The State Of Jharkhand And Others on 21 January, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 280 of 2023
Md. Maqsood Ansari @ Md. Maksud Ansari ... ... Appellant
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Appellant: Mr. Amit Kumar Verma, Advocate
For the State: Mr. Ravi Prakash Mishra, A.C. to A.A.G.-II
For Pvt. Resp. No.5: Mr. Ankit Kumar, Advocate
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10/Dated: 21.01.2025
I.A. No. 4278 of 2024
1) The Interlocutory Application is filed under Section 5 of the
Limitation Act, 1963 to condone delay allegedly of 233 days in filing
the appeal.
2) It is not in dispute that the judgment impugned has been
pronounced on 11th May 2023 and the LPA came to be filed on 18th
May 2023. Once the appeal is filed, the period of limitation stops
running. It cannot be said that merely because certified copy is
applied later, delay continues till the filing of the certified copy.
3) In this view of the matter, this application is allowed and the
delay in filing the appeal is condoned.
4) At the request of learned counsel for the appellant, list on
18.03.2025.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.)
Manoj/ Pramanik /Cp.1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Jaspal Singh ... ... ... ... ... ... Appellant
Versus
M/s JEMCO Ltd. ... ... ... ... ... ... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Appellant: Mr. Yogendra Prasad, Advocate
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05/Dated: 21.01.2025
1) The Registry's objection of the maintainability of the LPA is
overruled, since the matter was registered as a Writ Petition (Labour)
before the learned Single Judge and merely because in the writ
application it is mentioned that it is an application under Articles 226
and 227 of the constitution of India, it cannot be said that the appeal is
not maintainable, particularly when the learned Single Judge did not
deal with the matter before him as if it was a case of under Article 227
of the Constitution of India.
2) Issue notice to the respondent in the application for condonation
of delay, for which requisites, etc under registered cover with A/D as
also by ordinary process must be filed within one week.
3) List on 18.03.2025.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.)
Manoj/ Pramanik /Cp.1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Prakash Kumar Prasad ... ... ... ... ... Petitioner
Versus
Union of India and others ... ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner: Mr. Subham Choudhary, Advocate
For the UOI: Mr. Anil Kumar, Addl. S.G.I.
For the State: Mr. Piyush Chitresh, A.C. to A.G.
For the JSPCB: Mr. Rahul Sabool, Advocate
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03/Dated: 21.01.2025
Notice to the respondents.
Mr. Anil Kumar, learned Addl. S.G.I., accepts notice for
respondent Nos. 1 and 2; Mr. Piyush Chitresh, A.C. to learned A.G.,
accepts notice for respondent No.3-State, and; Mr. Rahul Saboo,
learned counsel, accepts notice for 4th Respondent.
Issue notice to the 5th Respondent, for which requisites, etc
under registered cover with A/D as also by ordinary process must be
filed within one week.
List on 18.03.2025 for filing of counter affidavits.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.)
Manoj/ Pramanik /Cp.1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Rajan Kumar ... ... ... ... ... ... Petitioner
Versus
The Chairman cum Managing Director, Central Coal Field
Limited and others ... ... ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner: Mr. Manoj Kumar Choubey, Advocate
For the CCL: Mr. Abhishek Choudhary, Advocate
For the State: Mr. Piyush Chitresh, A.C. to A.G.
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03/Dated: 21.01.2025
Application for impleadment, i.e., I.A. No.746 of 2025, is
ordered, since the proposed parties are necessary parties.
Office shall permit the petitioner to make corrections in the
serial number of the parties.
Issue notice to the impleaded respondents, for which requisites,
etc under registered cover with A/D as also by ordinary process must
be filed within two weeks.
List on 22.04.2025.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.)
Manoj/ Pramanik /Cp.1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
KEW Construction Pvt. Ltd. ... ... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner: Mr. Sanket Kumar, Advocate
For the State: Mr. Rohit, A.C. to A.A.G.-I
For Intervener/JEPC: Mr. Krishna Murari, Advocate
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08/Dated: 21.01.2025
At the request of counsel for the petitioner, list on 28.01.2025.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.)
Manoj/ Pramanik /Cp.1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 841 of 2023
Abhiruchi Singh, aged about 43 years, wife of Sri. Rakesh Kumar
Singh, Daughter of Anandi Prasad Singh, presently residing at S-41/2,
S-Type, Adityapur, Post Adityapur, Police Station Adityapur, District
Seraikella Kharsawan.
........ Petitioner
Versus
1. The State of Jharkhand
2. Sri. Rakesh Kumar Singh, son of Sri. Dhaneshwar Singh, resident
of Aditya Garden, Plot No-46, Road No-3, IInd Phase, Adityapur,
Post Adityapur, Police Station Adityapur, District Seraikella
Kharsawan.
..... Contemnor/Opposite Parties
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner: Mr. Vikash Kumar, Advocate
For the State: Mr. Ankit Kumar, A.C. to S.C.-I
For O.P. No.2: Mrs. Vandana Singh, Advocate
Mr. Ritesh Kumar, Advocate
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08/Dated: 21.01.2025
Counsel for the petitioner seeks to withdraw the Contempt Case
with liberty to take steps for execution of the order passed on 4th
August 2022 in F.A. No.44 of 2020.
Granting liberty as sought, this Contempt Case is closed.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.)
Manoj/ Pramanik /Cp.1
