[Cites 0, Cited by 0]
Jharkhand High Court
Mr. Anvil Cables Private Limited vs State Of Jharkhand And Others ... ... ... on 2 February, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 424 of 2024
-----
Mr. Anvil Cables Private Limited ... ... Petitioner
Versus
State of Jharkhand and others ... ... Opp. Parties
With
Cont. Case (Civil) No. 425 of 2024, Cont. Case (Civil) No. 428 of
2024, Cont. Case (Civil) No. 429 of 2024, Cont. Case (Civil) No. 430
of 2024 and Cont. Case (Civil) No. 551 of 2024.
-----
CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
HON'BLE MR. JUSTICE ARUN KUMAR RAI
-----
For the Petitioner(s) : Mr. M.S. Mittal, Sr. Advocate;
Mr. Salona Mittal, Advocate
For the JBVNL : Mr. Ashok Kumar Yadav, Sr. S.C.
For the JBOCWW Board : Mr. Krishna Murari, Advocate;
Mr. Ritesh Kr. Pathak, Advocate;
Mr. Jayesh Anand, Advocate
-----
nd
Order No.22/Dated: 2 February, 2026
1. Reference may be made to the order dated 09.01.2026.
2. Pursuant to the aforesaid order, affidavits have been filed on behalf of
respective parties, i.e., functionary of Jharkhand Bijli Vitran Nigam
Limited and Labour Cess Board.
3. We have gone through the aforesaid affidavits and found that both are
shifting their accountability in making payment of the amount as has been
directed to be paid, i.e., by way of Simple Interest @ 6% P/A. The
principle amount has already been paid in favour of the petitioner which is
not in dispute.
4. Now, the only thing which is the subject matter of this case is non-payment
of simple interest @ 6% P/A.
5. Mr. M.S.Mittal, the learned senior counsel appearing on behalf of the
petitioner has submitted that principle amount although has been paid by
Jharkhand Bijli Vitran Nigam Limited (JBVNL) but it is after taking
money from the Labour Cess Board.
6. This Court, therefore, is of the view that the order although has been
complied with so far as making payment of principle amount after taking it
from Labour Cess Board who on receipt of the said amount has also acted
upon on the basis of the requisition made by the JBVNL by transmitting
the amount in the account of JBVNL for its onwards transmission in favour
of the petitioner but the interest @ 6% P/A which is also part of the same
order dated 09.1.2026 as the order has been passed by this Court for
making payment of the principle amount along with interest @ 6% P/A
but that part of the order has not been complied with by functionary of both
the establishments.
7. Considering the aforesaid facts, this Court is of the view that whatever
stand has been taken in the show-cause filed by the respective parties is to
be rejected and, accordingly, it is rejected.
I.A. No.17411 of 2025 in Cont. Case No. 424 of 2024
I.A. No. 17414 of 2025 in Cont. Case No. 425 of 2024
I.A. No. 17454 of 2025 in Cont. Case No. 428 of 2024
I.A. No. 17413 of 2025 in Cont. Case No. 429 of 2024
I.A. No. 17412 of 2025 in Cont. Case No. 430 of 2024
I.A. No. 17452 of 2025 in Cont. Case No. 551 of 2024
8. The above interlocutory applications have been filed by the Jharkhand
Building and Other Construction Worker's Board to implead it by way
of intervenor in the proceeding.
9.We are conscious that in the matter of contempt there is no provision
for impleadment of parties by filing an intervention application but in
the facts of the present case it is admitted fact that the Jharkhand
Building and Other Construction Worker's Board is the necessary
party.
10.Mr. M.S. Mittal, the learned senior counsel has submitted that
Jharkhand Building and Other Construction Worker's Board through
Chairman -cum- Commissioner may be impleaded as O.P. No.6
which has not been objected by Mr. Krishna Murari who is pressing
the present interlocutory applications on behalf of the Labour Cess
Board and, as such, the Chairman-cum-Commissioner, Jharkhand
Building and Other Construction Worker's Board is impleaded as O.P.
No.6.
11.Let necessary addition in the cause-title be carried out by the learned
counsel appearing on behalf of the petitioner during course of the day.
12. The above interlocutory applications are disposed of.
13.Mr.Krishna Murari, the learned counsel has submitted that the present
interlocutory applications have been disposed of by impleading the
Chairman-cum-Commissioner, Jharkhand Building and Other
Construction Worker's Board as party to the proceeding and, as such,
he has sought for an adjournment.
14.But we are not accepting the aforesaid argument reason being that on
09.1.2026 when the matter has been heard by the coordinate Bench of
this Court, Mr. Krishna Murari has well-represented the Labour Cess
Board as would be evident from the order dated 09.1.2026, meaning
thereby, he is well conscious and not only he rather the authority
which he is representing is also conscious with respect to the order
dated 09.1.2026.
15.It is unfortunate that although the further impleadment of the opposite
parties have been made by order dated 24.11.2025 as has been pointed
out by the learned counsel(s) appearing for the parties by making
addition of O.P. Nos. 4 and 5 but there is no addition in the cause-title
of the present contempt case.
16.The learned Registrar General is directed to call for a report from the
Deputy Registrar of the concerned section regarding the slackness
having been committed by the office concerned and submit a report to
that effect.
17.One more opportunity is being granted to the respondents for filing
compliance affidavit.
18.Let these matters be listed on 17.02.2026.
(Sujit Narayan Prasad, J.)
(Arun Kumar Rai, J.)
Date: 2nd February, 2026
KNR/
