Badri Nath Roy vs The State Of Jharkhand And Others ...
2025 Latest Caselaw 1237 Jhar

Jharkhand High Court

Badri Nath Roy vs The State Of Jharkhand And Others ... on 29 July, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                     Contempt Case (Civil) No. 320 of 2025
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Badri Nath Roy ........... Petitioner Versus The State of Jharkhand and others ................ Opposite Parties

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Manoj Kumar Sinha, Advocate For the OP-UOI : Mr. Anil Kumar, ASGI For the OP-State :Mrs. Darshana Poddar Mishra, AAG-I

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th Order No.04/Dated: 29 July, 2025

1. Heard both the sides.

2. It has been nearly one and a half years that the judgment in question which only relates to grant of pro-rata pension has not been implemented despite specific time-line of four months have been afforded to the opposite parties while the judgment sought to be executed.

3. Clearly, in the given facts and circumstances, the opposite parties are prima-facie guilty of having deliberately and willfully committed contempt of the orders of this Court.

4. As a matter of sheer indulgence and by way of last opportunity a week's time is granted to the opposite parties to implement the judgment, failing which they shall be deemed to have excavated the contempt already committed.

5. List this case on 12th August, 2025 when compliance report be filed by the opposite parties, failing which the erring opposite parties shall appear before this Court along with the relevant documents.

(Tarlok Singh Chauhan, C.J.)

(Sujit Narayan Prasad, J.)

Sudhir/Vedanti