Vinoba Bhave University vs The State Of Jharkhand & Ors
2025 Latest Caselaw 5867 Jhar

Jharkhand High Court

Vinoba Bhave University vs The State Of Jharkhand & Ors on 16 September, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A. No. 590 of 2024
                Vinoba Bhave University, represented through the Vice-Chancellor,
                Hazaribag & Ors.                      ...     ...     Appellants
                                        Versus
                The State of Jharkhand & Ors.         ...   ...   Respondents
                                                -----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR For the Appellants : Mrs. I. Sen Choudhary, Advocate Ms. Ishani Sen, Advocate For the Respondent Nos.1 to 3 : Mr. Piyush Chitresh, AC to AG For the Respondent No. 4 : Mr. Akhilesh Kumar Pandey, Advocate (Thorough Online mode) Mr. Rishi Pallava, Advocate

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Order No. 04 Dated: 16.09.2025

I.A. No. 12165 of 2024 and I.A. No. 7134 of 2025

Both the interlocutory applications have been filed on behalf

of the appellants seeking stay of judgment dated 04.10.2025

passed by learned Single Judge in W.P.(S) No. 3597 of 2023.

2. Having heard learned counsel for the parties, the operation of

the impugned judgment dated 04.10.2024 passed by learned Single

Judge in W.P.(S) No. 3597 of 2023 shall remain stayed until further

orders.

3. The present interlocutory applications stand disposed of.

4. List this case on 07.10.2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.)

Manish/Ritesh