Jharkhand High Court
( Dr. Samira Sinha & Ors. vs . The State Of Jharkhand & Ors.) on 13 July, 2018
Author: S.N. Pathak
Bench: S. N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. (Cvl.) No.186 of 2018
( Dr. Samira Sinha & Ors. Vs. The State of Jharkhand & Ors.)
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CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK
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For Petitioners : Mr. Priya Shresth, Advocate For Opposite Parties : Mr. A.K. Mehta, Advocate AC to Mr. Prashant Kumar Singh, Advocate
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04 / 13.07.2018 Learned counsel for the opposite parties submits that already steps have been taken for compliance of the Court's order dated 31.10.2017 and seeks some time for complying the same.
As prayed, put up this case on 03.08.2018. It is made clear that no further adjournment shall be granted in this case and if the order dated 31.10.2017 is not complied on or before the next date of hearing, this Court will think about initiation of contempt proceeding against the contemnor.
(Dr. S.N. Pathak, J.) punit/