Nand Ram vs The State Of Jharkhand And Others ... ... ...
2025 Latest Caselaw 607 Jhar

Jharkhand High Court

Nand Ram vs The State Of Jharkhand And Others ... ... ... on 7 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cont. Case (Civil) No. 1107 of 2024
                    Nand Ram ...       ...  ...     ...  ...   ...     ... Petitioner
                                            Versus
                    The State of Jharkhand and others ...        ...     ... Opp. Parties
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mrs. M.M. Pal, Sr. Advocate Mrs. Manjushree Patra, Advocate For the State: Mr. Aman Shekhar, A.C. to G.A.-I For the UOI: Mr. Anil Kumar, Addl. S.G.I. Mr. Abhijeet Kumar Singh, C.G.C.

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06/Dated: 07.07.2025

1. Counsel for the respondents shall furnish to the counsel for the

petitioner calculation with regard to payments released to the

petitioner pursuant to the judgment dt. 12.02.2024 in W.P. (C) No. 454

of 2023 as directed in the previous order of 30th June 2025, within one

week from today.

2. The petitioner's counsel shall, on receipt thereof, file a

supplementary affidavit explaining why the calculation furnished by

the respondents is incorrect.

3. List on 12.08.2025.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Manoj/Sharda/Cp.1