Randhir Kumar Karan @ Randhir Kumar Karn vs Jay Prakash Kashyap
2026 Latest Caselaw 518 Jhar

Jharkhand High Court

Randhir Kumar Karan @ Randhir Kumar Karn vs Jay Prakash Kashyap on 30 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                        2026:JHHC:2371




  IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cont. Case (Civil) No.668 of 2025
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Randhir Kumar Karan @ Randhir Kumar Karn, son of Dr. Manoj Kumar Kanth, resident of Flat No.204, Second Floor, Ganga Galaxy, Teachers' Colony, Dimna Road, P.O. & P.S. Mango, Jamshedpur, District East Singhbhum.

.......... Petitioner.

-Versus-

1. Jay Prakash Kashyap, son of Narayan Gupta, r/o Rudra Residency Cheshire Home Road, Flat No.403, Bariatu, Ranchi, the authorized representative of Tata Asset Management Private Limited, a company registered under the laws of India, having its registered office at 1903, B Wing, Parinee Crescenzo, Bandra Kurla Complex, Bandra (East) Mumbai), earlier at Mafatlal Centre 9th Floor, Nariman Point Mumbai.

2. The State of Jharkhand.

.......... Opp. Parties.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Nipun Bakshi, Advocate Mr. Shubham Sinha, Advocate For the O.P. No.1 : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate

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Order No.06 Date: 30.01.2026

1. The present contempt application has been filed for initiation

of contempt proceeding as against the Opposite Party No.2

alleging wilful violation of the order dated 9th December, 2019

passed by this Court in I.A. Nos.8436 and 11169 of 2019 in

W.P.(L) No.4378 of 2019.

2. Mr. Indrajit Sinha, learned counsel appearing on behalf of the

Opposite Party No.1 while referring to the supplementary

show-cause affidavit dated 30th January, 2026 submits that

payment of the last salary drawn by the petitioner from the

date of filing of the W.P.(L) No.4378 of 2019 i.e., 21st August,

2019 till the date of order dated 9th December, 2019 i.e.,

Rs.1,08,855/- after deducting the income tax from the gross

salary has been made to the petitioner. It is further submitted

2026:JHHC:2371

that the O.P. No.1 has also made payment of Rs.48,548/- of

salary/wages to the petitioner for the period from 31st May,

2024 to 18th July, 2024. So far as the payment of wages under

Section 17B of the Industrial Disputes Act, 1947 for the period

from 9th December, 2019 to 30th May, 2024 is concerned, the

same has already been made to the petitioner.

3. It is, thus, submitted that the aforesaid order of this Court has

now been complied.

4. Mr. Nipun Bakshi, learned counsel for the petitioner accepts

the said facts. He, however, submits that the required statutory

certificate with respect to the deduction of the amount from

the aforesaid payment made to the petitioner should be

furnished to him by the O.P. No.1.

5. I find justification in the said submission of the learned counsel

for the petitioner.

6. Mr. Sinha, learned counsel for the O.P. No.1 assures that the

required statutory certificate shall be furnished to the

petitioner within two weeks.

7. Considering the aforesaid submission of the learned counsel

for the O.P. No.1, there is no need to proceed further in the

present contempt matter. The contempt proceeding as against

the Opposite Party No.1 is, hereby, dropped.

8. The contempt application is, accordingly, disposed of.

(Rajesh Shankar, J.) 30th January, 2026 Rohit/