Jharkhand High Court
Ratni Oraon And Anr vs The State Of Jharkhand And Anr on 21 February, 2015
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (C) No. 665 of 2014
1. Ratni Oraon, widow of Late Satyanarayan Oraon, resident of
Village Brahmatand, PO Madhupur, PS Saraikella, District Saraikella
Kharsawan
2. Sanjay Oraon son of Late Satyanarayan Oraon, resident of
Village Brahmatand, PO Madhupur, PS Saraikella, District Saraikella
Kharsawan
... Petitioners
Versus
1. The State of Jharkhand
2. Mrs. Aradhana Patnaik, daughter/wife of not known to the
petitioners, presently posted as Principal Secretary, Human Resources
Development Department, Government of Jharkhand, Project
Building, PO and PS Dhurwa, District Ranchi
... Respondents
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioners : Mr. Rajesh Kumar, Advocate
For the RespondentState : J.C. to G.P. IV
02/21.02.2015The learned counsel appearing for the respondentcontemnor submits that, against order passed in W.P.(S) No. 7818 of 2012 a Letters Patent Appeal No. 351 of 2014 has been filed on 10.09.2014.
The learned counsel for the applicant submits that, though the order in W.P.(S) No. 7818 of 2012 was passed on 18.12.2013, with a view to delay and deny the claim of the applicant a Letters Patent Appeal has been preferred by the respondentcontemnor ten months after the order was passed in the writ petition.
The learned counsel for the respondentcontemnor seeks four weeks' time for taking steps for hearing of L.PA No. 351 of 2014.
Post the matter after four weeks.
(Shree Chandrashekhar, J.) Amit/