Larsen & Toubro Limited vs The State Of Jharkhand
2025 Latest Caselaw 1194 Jhar

Jharkhand High Court

Larsen & Toubro Limited vs The State Of Jharkhand on 28 July, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                  2025:JHHC:20766-DB




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cont. Case (Civil) No. 1114 of 2024
                       WITH
            Cont. Case (Civil) No. 01 of 2025
                       WITH
            Cont. Case (Civil) No. 02 of 2025
                       WITH
            Cont. Case (Civil) No. 03 of 2025
LARSEN & TOUBRO LIMITED, a Company within the meaning of
Section 2(2) of the Companies Act, 2013, having its registered office
at L&T House, Ballard Estate, Narottam Morarji Road, Mumbai
400001 and its Construction Division's headquarters at Mount
Poonamallee Road, Manapakkam, P.B. No. 979, Chennai, Tamil
Nadu, through its Authorized Signatory namely Mr. Tapas Sen, son of
Shri Pulin Bhari Sen, aged about 53 years, resident of Pushpanjali,
Line No. 3, Bank Colony, Kokar, Ranchi, P.O. G.P.O. P.S. Lalpur,
District- Ranchi, Jharkhand.
                                          ...  Petitioner (in all cases)
                          Versus
1. The State of Jharkhand
2. Avinash Kumar, Managing Director, Jharkhand Bijli Vitran Nigam
   Limited, having his place of business at Engineers Building, P.O. &
   P.S. Dhurwa, District- Ranchi-834004, Jharkhand.
3. Theophil Kullu, Finance Controller, JBVNL, having its office at
   Engineers Building, P.O. & P.S. Dhurwa, District Ranchi-834004,
   Jharkhand.
                                    ... Opposite Parties (in all cases)
                          ---------
CORAM:              HON'BLE THE CHIEF JUSTICE
             HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                          ---------
For the Petitioner:       Mr. Nitin Kumar Pasari, Advocate
                          Mr. Shubham Choudhary, Advocate
For the Opp. Parties:     Mr. Ashok Kumar Yadav, Sr. S.C.-I
                          ---------
05/Dated: 28.07.2025
Tarlok Singh Chauhan, C.J.(Oral)

1. Since the Hon'ble Supreme Court is already seized of the

matter with regard to not only the main judgment but has also taken

note of the instant Contempt proceedings which have been ordered to

2025:JHHC:20766-DB

be stayed, we are of the considered view that the rights of the parties

would now ultimately be governed by the determination to be made by

the Hon'ble Supreme Court.

In this view of the matter, these Contempt Petitions stand

disposed of at this stage.

(Tarlok Singh Chauhan, C.J.)

(Sujit Narayan Prasad, J.) N.A.F.R. Manoj/Pramanik/Cp.2