Mr. Shadab Bin Haque vs Unknown
2025 Latest Caselaw 6357 Jhar

Citation : 2025 Latest Caselaw 6357 Jhar
Judgement Date : 10 October, 2025

Jharkhand High Court

Mr. Shadab Bin Haque vs Unknown on 10 October, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cont. Case (Civil) No. 77 of 2022
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Shadab Bin Haque, Advocate Mr. Manoj Kumar, Advocate Ms. Nisha Kumari, Advocate For the Opp. Parties : Dr. Ashok Kumar Singh, Advocate Ms. Sharon Toppo, Advocate

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09/Dated:- 10.10.2025

1. Order dated 12.09.2025 reads as follows:

"1. Order dated 08.08.2025 reads as follows:

"Learned counsel for the petitioner has submitted that LPA No.21 of 2022 has been dismissed vide order dated 1.07.2025.

Accordingly, the opposite party is directed to comply the order of the Writ Court before the next date of hearing.

List this case on 12.09.2025."

2. In spite of the aforesaid order, the order has not been complied on the pretext that one of the respondents has approached Hon'ble Supreme Court. Be that as it may, neither any case number nor the date fixed before the Supreme Court has been mentioned.

3. Accordingly, the concerned respondents are directed to comply the order of the Writ Court subject to the outcome of the judgment of the Hon'ble Supreme Court, if at all it has been filed, failing which, O.P. No.2 shall appear before this Court through V.C. at 12:15 P.M. on the next date of hearing.

4. List this case on 10.10.2025"

2. However, neither the order has been complied nor the

O.P. No.2 is present through V.C.

3. With a view to give one more indulgence, list this case

on 15.10.2025 on which O.P. No.2 shall appear through V.C. at

02:15 P.M.

(Deepak Roshan, J.) OCTOBER 10, 2025 vikas/-