Jharkhand High Court
Nirupama Chaudhary vs The State Of Jharkhand & Ors. ..... ... ... on 11 January, 2019
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 812 of 2017
Nirupama Chaudhary ..... ... Petitioner
Versus
The State of Jharkhand & Ors. ..... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : M/s Rajesh Kumar, Apoorva Singh
& Gaurav Raj, Advocates.
For the Opposite Parties : Mr. Arbind Kumar, A.C. to G.P.-II.
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04/ 11.01.2019 Learned counsel for the respondent-State prays for time,
ssubmitting that the L.P.A. No. 125 of 2017 has been preferred against the order of this Court dated 7.9.2016 passed in W.P.(S) No. 5235 of 2015.
It appears that the said L.P.A., which was preferred against the order of this Court, was dismissed for default on 13.12.2017 itself. Thereafter, the application for restoration of the said L.P.A. was filed, but it is an admitted position that the said L.P.A. has not yet been restored.
In the facts of the case, put up this application after three months, i.e., on 18th of April, 2019, by which date, the order passed by this Court must be complied with, if there is no contrary direction in the L.P.A., failing which, the O.P. No. 3, Director, Primary Education, Human Resources Development Department, Government of Jharkhand, shall be present in the Court personally to explain the reasons for non-compliance of the order passed by this Court.
Let a copy of this order be handed over to the learned counsel for the State for the needful.
( H. C. Mishra, J.) Amitesh/-