Advocates' Association (Regd.) vs State Of Jharkhand And Others
2025 Latest Caselaw 6671 Jhar

Jharkhand High Court

Advocates' Association (Regd.) vs State Of Jharkhand And Others on 3 November, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P. (PIL) No. 3664 of 2024
          Advocates' Association (Regd.), Jharkhand High Court, through its
          General Secretary Sri Navin Kumar               .... .....     Petitioner
                                       Versus
          State of Jharkhand and others                   ...    ...    Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mrs. Ritu Kumar, Advocate For the State: Mr. Rajiv Ranjan, Advocate General Mr. Ashok Kumar Yadav, Sr. S.C.-I For Resp. No. 4: Mr. Prashant Pallav, A.SGI

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07 /Dated: 03.11.2025

At the oral request of the learned counsel for the petitioner, the Union of India through its Secretary, Department of Consumer Affairs, New Delhi, is impleaded as party respondent No. 4.

Notice to the newly added respondent No. 4. Mr. Prashant Pallav, learned ASGI, waives service of notice for respondent No. 4.

Respondent No. 4 is directed to obtain specific instructions regarding the enactment of the promulgation of new Rules in compliance to the judgment passed by the Hon'ble Supreme Court on 21st May, 2025 in Civil Appeal No. 9982 of 2024 and connected matters arising out of S.L.P.(C) No. 25612 of 2023 titled Ganesh Kumar Rajeshwar Rao Selukar and Ors Vs. Mahendra Bhaskar Limaye and Ors.

The Secretary, Department of Food, Public Distribution and Consumer Affairs, Government of Jharkhand, is present before this Court. His presence is dispensed with for the present.

List on 10.11.2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) 03.11.2025 APK/VK.