Jharkhand High Court
Project Uchha Vidayalaya Shikshak ... vs State Of Jharkhand And Anr on 16 May, 2014
Author: R. Banumathi
Bench: Chief Justice
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 734 of 2013
Project Uchha Vidayalaya Shikshak Sangh ... Petitioner
Vs.
The State of Jharkhand & Ors. ... Opposite Parties
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CORAM : HON'BLE THE CHIEF JUSTICE
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For the Petitioner : None
For the Opposite Parties : Mr.Shyam Narsaria,JC to S.C (L & C)
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Order No.3 Dated 16th May, 2014
Continuously there is no representation from the side of the
petitioner.
Alleging non-compliance of the order dated 29.7.2009 passed
in W.P(S) No.1589/2005, the petitioner has filed this contempt
petition.
This is the second contempt petition filed by the petitioner.
Earlier Cont. (C) Case No.152/2010 was filed and the same was
dismissed on 18.6.2012 on the ground that LPA No.105/2010 has
been filed against the order passed in W.P(S) No.1589/2005 (dated
29.7.2009) and the same is pending. It is stated that LPA No.105/2010 is still pending.
Since LPA No.105/2010 is still pending and in view of the fact that the earlier contempt petition filed by the petitioner has already been dismissed, this contempt petition is dismissed.
(R. Banumathi, C.J.) Dey