Jharkhand High Court
Md Asif Ansari vs Union Of India Through The Secretary ... on 15 September, 2016
Author: D.N.Patel
Bench: D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case(Civil) No. 234 of 2015
Md. Asif Ansari, son of Zia Uddin Ansari, Constable/10 SF 445512
of D-Coy No. 10BN/RPSF/DHN resident of village & P.O. Siduli,
P.S. Andal, Pin-713322, District Burdwan, West Bengal
... ... Petitioner
Versus
1. Union of India service to be made through P.C. Gajdhiye,
Secretary, Ministry of Railway, Railway Board having its office at Rail,
Bhawan, P.O., P.S. & Dist, New Delhi
2. Mr. A.N. Jha, Commandant/Adjutant Railway Protection Special
Force 10. 10th Battalion RPSF, Dhanbad, P.O. +P.S. District Dhanbad
3. Mr. Anup Srivastav, the Inspector General RPSF Railway Board,
P.O. +P.S. , District New Delhi
... ... Contemnors/Opp. Parties
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CORAM: HON'BLE MR. JUSTICE D.N. PATEL
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For the Petitioner: Mr. Sabyasanchi For the Respondents: M/s Mahesh Tewari, Adv.
Varun Prabhakar, Adv.
Rahul Dev, Adv.
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th 03/Dated 15 September, 2016
1. Counsel for the applicant submitted that the order, for non- compliance of which this contempt application was filed, has now been complied with at a belated stage.
2. In view of this limited submission, it appears that there is no willful disobedience of the order passed by this court, hence, this contempt application is, hereby, disposed of.
(D.N.Patel, J.) s.m.