Mr. Shadab Bin Haque vs Unknown
2025 Latest Caselaw 5770 Jhar

Jharkhand High Court

Mr. Shadab Bin Haque vs Unknown on 12 September, 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 Petitioners : Mr. Shadab Bin Haque, Advocate For the Opp. Parties : Ms. Rishi Bharati, A.C. to AAG-III Mr. Rupesh Singh, Advocate Dr. Ashok Kumar Singh, Advocate

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08/Dated:-12.09.2025

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

(Deepak Roshan, J.) vikas/-