M/S Gouri Shankar Enterprises Through ... vs The State Of Jharkhand
2026 Latest Caselaw 794 Jhar

Jharkhand High Court

M/S Gouri Shankar Enterprises Through ... vs The State Of Jharkhand on 5 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                                             2026:JHHC:3086-DB




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
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Cont.Case (Civil) No. 1436 of 2025

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1. M/S Gouri Shankar Enterprises through its Proprietor, Gouri Shankar Choudhary, aged about 35 years, S/o D. Choudhary, R/o Sandi, PO Chitarpur, PS Rajrappa, District Ramgarh.

2. M/S Asha Enterprises through its proprietor, Asha Devi, aged about 58 years, wife of Dudheshwar Choudhary R/o Sandi, PO Chitarpur, PS Rajrappa, Ramgarh.

3. Chitranjan Mahto, aged about 50 years, s/o P.L.Mahto, R/o Sandi, PO Chitarpur, PS Rajrappa, Ramgarh.

4. Manoj Kumar Rai, aged about 51 years, S/o Wakil Rai, R/o Kuju PO,PS and District Ramgarh. ...... ...Petitioners Versus

1. The State of Jharkhand

2. Sri Nilendu Kumar Singh, CMD, CCL, Darbhanga House, PO: GPO, PS:

Kotwali, District Ranchi.

3. Sri Ajit Kumar Singh, GM (M & S) CCL Darbhanga House, PO: GPO,PS Kotwali, Ranchi.

4. G.M. (Finance), CCL Darbhanga House, PO: GPO,PS Kotwali, Ranchi.

5. Nishant Abhishek, District Mining Officer, Ramgarh, PO, PS and District Ramgarh. ...... ...Respondents

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner(s) : Mr. Avishek Kumar, Advocate For the CCL : Mr. A.K.Das, Advocate For the Resp.-State : AC to AG

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th Order No.03/Dated:5 February,2026

1. Mr. Avishek Kumar, learned counsel appearing on behalf of the petitioners, on instruction, has submitted that the petitioner does not intend to press the instant contempt case.

2. Such submission has been made in presence of learned counsel for the respondents.

3. Accordingly, considering the submission made on behalf of the petitioners, the instant contempt case stands dismissed as not pressed, as such, disposed of.

4. Pending interlocutory application(s), if any, also stands disposed of.

(Sujit Narayan Prasad, J.)

Date:05/02/2026 KNR/ Uploaded On: 06/ 02/2026 (Arun Kumar Rai, J.)