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Jharkhand High Court

Lalit Mahant Toppo vs The State Of Jharkhand And Anr on 22 July, 2016

Author: H. C. Mishra

Bench: H. C. Mishra

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cont. Case (Civil) No. 175 of 2016

       Lalit Mahant Toppo                                      ...... Petitioner
                                     Versus
       1. The State of Jharkhand.
       2. Sri Sachchidanand Tigga,
          District Superintendent of Education, Gumla.
                                                               ...... Opp.Parties.
                                  --------
              CORAM         :   THE HON'BLE MR. JUSTICE H. C. MISHRA
                                  ------
       For the Petitioner         :        Mr. Rajendra Prasad Gupta, Advocate
       For the State              :        Mr. Rajesh Shankar, Advocate.
                                   ------

3/22.7.2016

Learned counsel for the petitioner submits that the order passed by this Court has already been complied with.

In view of the submission of the learned counsel for the petitioner, the contempt proceeding is dropped. Accordingly, this contempt petition stands disposed of.

( H. C. Mishra, J.) BS/