Jharkhand High Court
Serajuddin Khan vs State Of Jharkhand And Ors on 16 May, 2014
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Contempt Case (Civil) No.647 of 2012
Serajuddin Khan ... ... ... Petitioner
Versus
The State of Jharkhand & Others ... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : None
For the Opposite Parties : Mr. Sumir Prasad, S.C. I
07/16.05.2014The learned counsel for the applicant is absent.
The learned counsel for the opposite parties submits that in compliance of order passed by this Court in W.P.(S) No. 152 of 2011 dated 21.06.2011, the order dated 16.11.2012 has been passed and thus the order passed by this Court has been complied with.
Since the direction issued by this Court has been complied with, this contempt application is closed reserving liberty to the applicant to approach this Court challenging the order dated 16.11.2012 , if so advised.
(Shree Chandrashekhar, J.) Satyarthi