Vasudeo Mahto vs The State Of Bihar
2025 Latest Caselaw 1171 Patna

Patna High Court

Vasudeo Mahto vs The State Of Bihar on 6 August, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.764 of 2021
                                          In
                    Civil Writ Jurisdiction Case No.7165 of 2019
     ======================================================
     Vasudeo Mahto, Son of Ramjee Mahto 144 Tikia Toli, P.O. Mahendru, P.S.
     Sultanganj, District Patna.
                                                                ... ... Petitioner
                                        Versus

1.   The State of Bihar Through Sri B. Kartikey Dhanjee, Excise Department,
     Government of Bihar, Patna.
2.   Mr. Prahav Kumar The District Magistrate, Muzaffarpur having his office at
     Collectorate compound, Muzaffarpur.
3.   Mr/Mrs. Harpreet Kaur The Superintendent of Police, Muzaffarpur, District-
     Muzaffarpur.
4.   Sri Bharti Rao Managing Director, Cholamandalam Investment and Finance
     Company Ltd., Dare House-2, N.S.C. Bose Road, Parrys, Chennai- 600001.
5.   Mr. V. Suryanarayan The Managing Director, Cholamandalam M/s General
     Insurance Company Ltd., Dare House-2, N.S.C. Bose Road, Parrys,
     Chennai- 600001.
6.   Mr. Kumar Anand the Area Receivable Manager, Hard Bucket (VF),
     Cholamandalam Investment and Finance Company Ltd., 201, Grands Yunus
     Corporate beside Sukriti Tower, Near Surbhi Dhaba, S.P. Verma, P.S.-
     Kotwari, District- Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr.Vikas Mohan, Advocate
     For the Opposite Party/s :    Mr.Vivek Prasad (Gp 7)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE S. B. PD. SINGH
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 06-08-2025

The present M.J.C. / Contempt petition has been

filed for non-compliance of order dated 16.05.2019 passed in

C.W.J.C. No. 7165 of 2019.

2. State - Respondents have complied whatever the Patna High Court MJC No.764 of 2021 dt.06-08-2025

direction given by the Co-ordinate Bench. Grievance of the

petitioner is that Respondents No. 4 to 6 have not complied.

Perusal of the co-ordinate Bench decision dated 16.05.2019

passed in C.W.J.C. No. 7165 of 2019, it is evident that there is

no specific direction to Respondents No. 4 to 6 so as to summon

those Respondents and to try this Contempt of Court

proceedings.

3. In the absence of any specific direction to

Respondents No. 4 to 6, the present Contempt Petition is not

maintainable against aforementioned Respondents.

(P. B. Bajanthri, J)

( S. B. Pd. Singh, J)

manish/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.08.2025
Transmission Date       NA