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Bijaya Mishra vs State Of Jharkhand & Anr. ... ... Opp. ...
2025 Latest Caselaw 202 Jhar

Citation : 2025 Latest Caselaw 202 Jhar
Judgement Date : 6 May, 2025

Jharkhand High Court

Bijaya Mishra vs State Of Jharkhand & Anr. ... ... Opp. ... on 6 May, 2025

Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                     Cont. Case (Civil) No. 274 of 2024

        Bijaya Mishra                                         ...   ...       Petitioner
                                       Versus
        State of Jharkhand & Anr.                             ...   ...    Opp. Parties
                             ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Akhouri Avinash Kumar, Advocate For the Opp. Parties : Mr. Prashant Pallav, Advocate

---

th 19/6 May 2025

1. Learned counsel for the parties are present.

2. A supplementary show cause has been filed on behalf of the opposite party No. 2 vide affidavit dated 06.05.2025 during the court proceeding, which is taken on record.

3. The learned counsel for the opposite party has handed over a photo copy of the cheque amounting to Rs. 60,16,060/- dated 06.05.2025 of HDFC Bank in favour of the petitioner which according to the opposite party amounts to 50% of the back wages with interest @ 6% per annum in terms of the judgment passed by this court . He has submitted that a calculation sheet has also been annexed along with the supplementary show cause.

4. The learned counsel submits that since L.P.A. No. 160 of 2024 is pending, it may be observed that the payment is subject to the final result of the LPA. He has also submitted that a petition for early hearing has been moved before the Hon'ble Division Bench.

5. The learned counsel for the petitioner has submitted that he shall cooperate with the early hearing of the LPA.

6. The learned counsel for the petitioner has given his receiving on photocopy of the cheque and undertakes to hand over the original cheque to the petitioner.

7. Post this case on 08.08.2025 or after disposal of the LPA whichever is earlier.

(Anubha Rawat Choudhary, J.) Mukul

 
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