Jharkhand High Court
M/S Bla Projects Pvt. Ltd vs The State Of Jharkhand & Another on 9 March, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 1579 of 2017
M/s BLA Projects Pvt. Ltd. --- --- Petitioner
Versus
The State of Jharkhand & another --- --- Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Sanjay Piprawall, Advocate For the Respondent :
09/09.03.2022 Learned counsel for the petitioner on record Mr. Sanjay Piprawall prays for time as arguing counsel Mr. Sudhir Sahay is not well.
As prayed for, list the case on Tuesday i.e., 15.03.2022.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) Nos. 870 of 2018, 212 of 2019, 501 of 2019, 221 of 2021 .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN 06/09.03.2022 These matters have been listed today under the heading 'Lok Adalat' as there are chances of settlement of the dispute between the parties in the ensuing National Lok Adalat scheduled to be held on 12th March, 2022.
Accordingly, all these matters are referred to National Lok Adalat to be held on 12th March, 2022.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 132 of 2019 Nand Lal Mahto & others --- --- Petitioners Versus The State of Jharkhand & others --- --- Opposite parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner :
For the O.P. :
04/09.03.2022 List the case before a Bench of which one of us (Aparesh Kumar
Singh, J.) is not a member.
(Aparesh Kumar Singh, J.)
(Deepak Roshan, J.)
A.Mohanty
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 136 of 2019 Kokil Saw & others --- --- Petitioners Versus The State of Jharkhand & others --- --- Opposite parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner :
For the O.P. :
04/09.03.2022 List the case before a Bench of which one of us (Aparesh Kumar
Singh, J.) is not a member.
(Aparesh Kumar Singh, J.)
(Deepak Roshan, J.)
A.Mohanty
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 496 of 2019 Braj Kishor Mishra --- --- Petitioner Versus
1.The State of Jharkhand
2.Dr. Shailesh Kumar Chourasia, Deputy Commissioner, Bokaro
3.Shri Rahul Kumar Sinha, Deputy Commissioner, Deoghar --- Opposite parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Debarshi Mondal, Advocate For the O.P. : Mr. Karan Shahdeo, A.C. to S.C.-II 05/09.03.2022 Learned counsel for the petitioner submits that instant contempt petition has become infructuous as the order under offence has been complied with. Learned counsel for the opposite party also submits that the order under offence has been complied with.
As such, the instant contempt petition is disposed of.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 789 of 2019 M/s Mahalaxmi Infracontract Pvt. Ltd. --- --- Petitioner Versus
1.The State of Jharkhand
2.Sri Prashant Kumar, the Secretary cum Commissioner, Commercial Taxes Dept., Ranchi
3.Sri Arjun Bakshi, the Joint Commissioner of Commercial Taxes, Godda Circle, Godda --- Opposite parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. N.K. Pasari, Advocate For the O.P. : Mr. Gaurav Raj, A.C. to A.A.G-II 04/09.03.2022 Learned counsel for the petitioner submits that instant contempt petition has become infructuous as the order under offence has been complied with. Learned counsel for the opposite party also submits that the order under offence has been complied with.
As such, the instant contempt petition is disposed of.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 287 of 2020 Abhishek Kumar Singh --- --- Petitioner Versus
1.The State of Jharkhand
2.Nidhi Khare, Secretary, Dept. of Personnel, Rajbasha and Administrative Reforms, Govt. of Jharkhand, Ranchi
3.Binod Kumar, Director, Primary Education (Directorate of Education), Dept. of Personnel, Rajbhasha and Administrative Reforms, Govt. of Jharkhand
4.Shri Varun Ranjan, the Deputy Commissioner cum Chairman, District Establishment Committee, Shahebganj
5. Pramod Kumar, the District Superintendent of Education, Shahebganj
--- Opposite parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Debarshi Mondal, Advocate For the O.P. : Mr. Vineet Prakash, A.C. to Indranil Bhaduri, S.C.-IV 05/09.03.2022 Learned counsel for the petitioner submits that instant contempt petition has become infructuous as the order under offence has been complied with. Learned counsel for the opposite party also submits that the order under offence has been complied with.
As such, the instant contempt petition is disposed of.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 562 of 2020 Harihar Yadav --- --- Petitioner Versus
1.The State of Jharkhand
2.Rahul Sharma, Principal Secretary, School Education and Literacy Dept., Govt. of Jharkhand, Ranchi
3.Bhuvenesh Pratap Singh, Director, Directorate of Primary Education, School Education and Literacy Dept., Govt. of Jharkhand, Ranchi
4.Ramesh Gholap, Deputy Commissioner cum Chairmn, District Education Establishment Committee, Koderma
5. Nawal Kishore Sah, District Superintendent of Education, Koderma
--- Opposite parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Gaurav Raj, Advocate For the O.P. : Mr. Aishwarya Prakash, A.C. to S.C. Mines-I 03/09.03.2022 Learned counsel for the petitioner submits that instant contempt petition has become infructuous as the order under offence has been complied with. Learned counsel for the opposite party also submits that the order under offence has been complied with.
As such, the instant contempt petition is disposed of.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI L.P.A. No. 664 of 2019 The State of Jharkhand & others --- --- Appellants Versus Paras Nath Singh --- --- Respondent .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Appellants :
For the Respondent :
06/09.03.2022 Learned counsel for the appellant State is allowed one week time after reopening of the Holi Holidays to remove the following surviving defects:
1. Appellant no.2 of memo is not party in c.c. of impugned order.
2. Respondent no. 2 and 4 of c.c. of impugned order is not party here.
3. Age of respondent may be given.
4. Parentage of respondent may be corrected.
5. Signature of deponent has not been identified in affidavit.
6. Synopsis may be paginated properly.
7. It appears that some pages are missing after page -39. It may be filed by S.A.
8. Page-78,81,109-111,116,136,156,160,161 & 163 to 165 are faint/ not easily readable. True typed copy may be filed.
9. Appellant no. is missing in para 3 of affidavit of both I.A.
10. Word appeal at para 4 of affidavits of both I.A. may be suitably amended.
11. Word signed is missing in last para of affidavits of both I.A.
12. Seriatum of statement in affidavits of both I.A. may be corrected.
13. Limitation petition may be paginated.
Office to place the file for inspection and removal of defects on requisition being made within this time.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI L.P.A. No. 861 of 2019 Hari Kishore Sah --- --- Appellant Versus Principal District & Sessions Judge, Pakur & Another --- --- Respondents .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Appellant : Mr. Onkar Nath Tiwary, Advocate For the Respondent :
06/09.03.2022 Learned counsel for the appellant is allowed one week time after reopening of the Holi Holidays to remove the following surviving defects:
1. C.C. of impugned order with A/F of Rs. 15/- may be filed.
8. T/C of page no. 16, 18, 19 and 21 to 25 may be given.
9. C/f of Rs. 15/- may be filed for this memo.
Office to place the file for inspection and removal of defects on requisition being made within this time.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(T) No. 5531 of 2021 Otis Elevator Company (India) Limited --- --- Petitioner Versus Union of India and others --- --- Respondents .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s Gopal Mundhra, Anish Mishra, Advocates For the Respondent : Mr. Manoj Kumar, G.A.-III 04/09.03.2022 Learned counsel for the petitioner Mr. Gopal Mundhra assisted by learned counsel for the petitioner on record Mr. Anish Mishra submits that surviving defect no. 4,5 and 6 as per the stamp report dated 25.12.2021 have been removed by adequate filing on 07.03.2022.
Office to verify.
Learned counsel for the petitioner prays that matter be listed on an early date as earlier a writ petition involving similar issue of the petitioner has been admitted for hearing with an interim protection. Petitioner apprehends coercive action in respect of the present subject matter by the respondents.
As prayed for, list this case on 23.03.2022 under appropriate heading.
Mr. Manoj Kumar, G.A-III now appears for the State. Let his name be reflected in the cause list in place of Mr. Ashok Kumar Yadav, G.A.-I, henceforth.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(T) No. 404 of 2022 M/s Solex Energy Limited --- --- Petitioner Versus The State of Jharkhand & others --- --- Respondents .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s Dr. Avinash Poddar, Rahul Dev, Advocates For the Respondent : Mr. Salona Mittal, A.C. to G.A-I 03/09.03.2022 Learned counsel for the petitioner Dr. Avinash Poddar assisted by learned counsel for the petitioner on record Mr. Rahul Dev submits that surviving defects as under would be removed by tomorrow by filing legible typed copies of the relevant pages:
9. (part) T/c of page no. 59 is not tally with its true copy, hence F/C or T/C of page no. 59 may be given.
10. T/C of page 65 may be given.
Learned counsel for the petitioner prays for an early date. Office to verify. If the defects are removed, matter be listed on 23.03.2022.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(T) No. 985 of 2022 M/s Unity Infraprojects Ltd. --- --- Petitioner Versus The State of Jharkhand & another --- --- Respondents .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s K. Kurmy, N.K. Pasari Advocates For the Respondent : Mr. Rahul Saboo, S.C.-I 02/09.03.2022 Learned counsel for the petitioner K. Kurmy assisted by learned counsel for the petitioner on record Mr. N.K. Pasari submits that defects indicated by the stamp reporter as under have been removed in the hard copy filed on 05.03.2022:
1. Annexure number mentioned in para 1, prayer portion and synopsis may be checked and corrected as per their respective annexures.
2. All annexure may be certified to be true copies.
3. Cause title of vakalatnama may be completely filled up.
4. Page 74 has not been arranged properly in this e-mail copy.
Office to verify.
Learned counsel for the petitioner submits that matter may be taken up at an early date since the bank account of the petitioner has been attached and that too in the closing month of the present financial year.
As prayed for, list this case on Monday i.e., 14.03.2022.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI First Appeal No. 277 of 2018 Kadmi Devi (Deaf and Dumb) --- --- Appellant Versus Smt. Jhilia Devi and others --- --- Respondents .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Appellant : Mr. Manoj Kumar No.4, Advocate For the Respondent No.1 to 3 : Mr. Lalit Yadav, Advocate 13/09.03.2022 Learned counsel for the appellant submits that interlocutory application has been filed on 07.03.2022 for substitution of the deceased respondent no.5.
Office to verify. List this case after Holi Holidays.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Civil Review No. 53 of 2019 Union of India & Ors. --- --- Petitioners Versus Prema Devi --- --- Opposite Party .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioners : Mr. Mahesh Tewari, Advocate For the Respondent :
08/09.03.2022 Learned counsel for the petitioner submits that the opposite party has preferred a contempt case being Cont. Case (Civil) No. 187 of 2019 against the judgment being sought to be reviewed. However, notice is being returned in view of the service report that she does not reside at the addresse, which is mentioned in the contempt petition and also in the writ petition from which the review arises. He, however, prays that matter may come up on Monday so that the learned counsel Mr. P.K. Verma appearing for the opposite party in the contempt petition can be informed to join the proceedings of the Court in this matter on the next date.
Accordingly, list this case on 14.03.2022. Let Cont. Case (Civil) No. 187 of 2019 be also listed along with the instant review petition on the next date.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI First Appeal No. 296 of 2019 Ravi Sharma --- --- Appellant Versus Nisha Jyoti --- --- Respondent .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Appellant : Mr. Pradeep Kr. Deomani, Advocate For the Respondent : Mr. Rishi Raj Verma, Advocate 10/09.03.2022 Learned counsel for the appellant submits that appellant is making endeavour for out of court settlement with the respondent wife. As such, matter may be adjourned for 3 weeks.
In view of the request made, list this case after 3 weeks.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty