Mahadev Enclave Private Limited vs The State Of Jharkhand & Anr. ... .... ...
2025 Latest Caselaw 6218 Jhar

Jharkhand High Court

Mahadev Enclave Private Limited vs The State Of Jharkhand & Anr. ... .... ... on 26 September, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cont. Case (Civil) No. 1067 of 2023
Mahadev Enclave Private Limited, Jaipur, through its Manager
                                     ... .... Petitioner
                        Versus
The State of Jharkhand & Anr.        ... .... Opp. Parties
                        With
           Cont. Case (Civil) No. 910 of 2023
Sanjeev Kumar                             ... .... Petitioner
                        Versus
The State of Jharkhand & Anr.      ... .... Opp. Parties
                        With
           Cont. Case (Civil) No. 917 of 2023
Sanjeev Kumar                      ... .... Petitioner
                        Versus
The State of Jharkhand & Anr.      ... .... Opp. Parties
                        With
           Cont. Case (Civil) No. 925 of 2023
Sanjeev Kumar                      ... .... Petitioner
                        Versus
The State of Jharkhand & Anr.      ... .... Opp. Parties

                                  -----

     CORAM:           HON'BLE THE CHIEF JUSTICE
               HON'BLE MR. JUSTICE RAJESH SHANKAR
                                 -----
For the Petitioner(s)    : Mr. Shailendra Kumar Singh, Advocate

[in Cont. Case (Civil) No. 1067 of 2023] Mr. Sumeet Gadodia, Advocate [in Cont. Case (Civil) Nos. 910,917 & 925 of 2023] For the O.P. No. 2 : Mr. Gaurav Raj, A.C. to A.A.G.-II Mr. Gaurang Jajodia, A.C. to G.P.-II

Order No. 04 Dated: 26.09.2025

Despite dismissal of the Special Leave Petition being

S.L.P.(Civil) Diary No. 47484 of 2023 on 10.07.2024, the opposite

party no. 2 has not cared to implement the judgment/order dated

17.04.2023 passed in W.P.(C) No. 227 of 2022 [Cont. Case (Civil)

No. 1067 of 2023]. This action on the part of the opposite party

no. 2 amounts to contempt.

2. As regards Cont. Case (Civil) No. 910 of 2023, Cont.

Case (Civil) No. 917 of 2023, and Cont. Case (Civil) No. 925 of 2023, learned counsel for the petitioners submits that S.L.Ps. filed

against the orders dated 07.08.2023 passed by this Court in W.P.(C)

No. 3389 of 2022, W.P.(C) No. 3387 of 2022 and W.P.(C) No. 3403

of 2022 have been dismissed for non-compliance of the conditional

order as the same were not re-filed even after 90 days.

3. Let notice of contempt be issued to the opposite party

no. 2 in [Cont. Case (Civil) No. 1067 of 2023] in Form-I Rule 393(i)

of the High Court of Jharkhand Rules, 2001.

4. Mr. Gaurav Raj, A.C. to A.A.G.-II waives notice on

behalf of the opposite party no. 2.

5. The opposite party no. 2 shall appear before this Court

on the next date of hearing.

6. List these cases on 17.10.2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) September 26, 2025 Manish/Ritesh