Jitendra Kumar vs The State Of Jharkhand & Others .... .... ...
2026 Latest Caselaw 599 Jhar

Jharkhand High Court

Jitendra Kumar vs The State Of Jharkhand & Others .... .... ... on 2 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cont. Case (Civil) No. 1280 of 2025
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Jitendra Kumar .... .... .... Petitioner Versus The State of Jharkhand & Others .... .... .... Opp. Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Jitendra Tripathi, Advocate For the State : Mr. Zaid Imam, A.C. to S.V. VII

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Order No.04 / Dated : 02.02.2026 It is submitted by the learned counsel on behalf of the petitioner that the order under contempt for mutation has not been complied with till date. It is further submitted that LPA which has been filed, is deliberately kept under defect and is not even listed for hearing.

On the last date i.e. 20.12.2025, a specific direction was for compliance either to the order under contempt or to bring stay order.

It is submitted by the learned counsel appearing on behalf of the contemnor that LPA has been filed and instruction has been given to the State for complying the order subject to the final outcome of the LPA.

Under the circumstance, order under contempt be complied within two weeks, failing which respondent no.4 will appear in person before this Court for framing of charge against him for willful disobedience to the order passed by this Court.

It is also submitted that in the meantime, the cost of Rs.50,000/- that was inflicted vide order dated 23.06.2025 in W.P.(C) No.1545 of 2025 to the petitioner by respondent no.4 for which Demand Draft will be drawn in his name and deposited in this Court by the next dated i.e. 16.02.2026.

Let this case be listed on 16.02.2026.

(Gautam Kumar Choudhary, J.) Anit

Uploaded 02.02.2026