M/S. Sri Sai Krishna Construction vs The State Of Jharkhand & Anr. ... ... ...
2025 Latest Caselaw 6795 Jhar

Jharkhand High Court

M/S. Sri Sai Krishna Construction vs The State Of Jharkhand & Anr. ... ... ... on 11 November, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Contempt Case (Civil) No. 1279 of 2025

                M/s. Sri Sai Krishna Construction, Yousufguda, Hyderabad
                                                            ...   ...    Petitioner
                                          Versus
                The State of Jharkhand & Anr.          ...    ...     Opposite Parties
                                               -----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

For the Petitioner : Mr. Sumeet Gadodia, Advocate For the Opposite Party No. 2 : Mr. Piyush Chitresh, AC to AG

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Order No. 02 Dated: 11.11.2025

The opposite party no. 2 shall implement the judgment

in question within one week.

2. In case the opposite party no. 2 fails to implement the

judgment in question then the said opposite party shall remain

physically present before this Court on the next date of hearing.

3. List this case on 18.11.2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.)

November 11, 2025 Manish/Ritesh