Jharkhand High Court
Universal Infotech Ranchi vs State Of Jharkhand & Ors. ... ... Opp. ... on 5 July, 2022
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No.330 of 2021
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Universal Infotech Ranchi .... ... Petitioner Versus State of Jharkhand & Ors. ... ... Opp. Parties
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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner :Mr. Onkar Nath Tiwary, Advocate For the Opp. Parties :Mr. Prabhash Sinha, A.C. to G.A.-III
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Order No. 04/Dated 5th July, 2022 The order has been passed by the writ Court on 31.07.2019 but as yet the order has not been complied with.
Show cause has been filed on 31.07.2021 but fact remains that the order has not been complied.
In view thereof, the Director, Employment and Training-cum-Member Secretary, Jharkhand Society for Skill Development Initiative Skills, Ranchi is directed to appear in person day after tomorrow, i.e., on 07.07.2022 to show cause as to why proceeding under Contempt of Courts Act be not initiated against him for non-compliance of the Court's order.
Let this case be posted on 07.07.2022. It is made clear that there will be no requirement of appearing personally if the order will be complied with by the next date of hearing.
(Sujit Narayan Prasad, J.) Birendra/