Jharkhand High Court
Jay Nandan Kumar Singh And Ors vs Sri S N Verma Chairman Jharkhand State ... on 29 July, 2016
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 343 of 2013
1.Jay Nandan Kumar Singh, S/o Sri Baleshwar Singh, residing at F/No.3, Anjali Apartmant, Hatma, Kanke Road, P.O. Ranchi University, P.S. Gonda, District Ranchi
2. Parma Nand Singh, S/o Late Radhey Shyam Singh, residing at Singh More, Hatia, PO NIFT, P.S. Jagannathpur, District Ranchi
3. Bijay Prasad, S/o Sri Radhe Prasad, residing at Sarvoday Nagar, Kanke Road, PO. Jawahar Nagar, P.S. Gonda, District Ranchi ... Petitioners Versus
1. Sri S.N. Verma, Chairman, Jharkhand State Electricity Board, Engineering Bhawan, HEC Dhurwa, Ranchi
2. Sri Bijay Kumar Sinha, Secretary, Jharkhand State Electricity Board, Engineering Bhawan, HEC Dhurwa, Ranchi
3. The State of Jharkhand ... Opposite Parties CORAM: HON'BLE MR. JUSTICE D. N. PATEL For the Petitioners : Mr. A.K. Sahani, Advocate For the Opposite Parties : Mr. Rajiv Ranjan, Sr. Advocate th 05/Dated: 29 July, 2016
1. Learned counsel for the applicant submitted that the order, for the non compliance of which this contempt application has been preferred, has been complied with by the respondents vide order dated 17th April, 2013 which is annexed at AnnexureA to the counter affidavit.
2. In view of the aforesaid submission, there is no willful disobedience by the respondents of the order passed by this Court in W.P.(S) No. 513 of 2012 dated 14th June, 2012. Hence, this contempt application is, hereby, dismissed.
3. Liberty is reserved with the applicant to challenge the order passed by the respondents dated 17th April, 2013 in accordance with law before appropriate forum.
(D.N. Patel, J.) Ajay/