Jharkhand High Court
Doodh Nath Tiwary vs State Of Jharkhand And Ors on 6 May, 2016
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Contempt (Cvl.) Case No. 60 of 2014
Doodh Nath Tiwary, S/o late Ram Nagina Tiwary, R/o Indrapuri
Road No.6, PO -Hehal, PS-Sukhdeonagar, Dist.-Ranchi
... ... Petitioner
Versus
1. State of Jharkhand
2. A.N. Ojha, S/o not known to the petitioner, Director, Higher
Education, Human Resources Development Department, Govt.
of Jharkhand, PO & PS-Dhurwa, Dist.-Ranchi
3. A.K. Choudhary S/o not known to the petitioner, Registrar,
Ranchi University, PO-GPO, PS-Kotwali, Dist.-Ranchi
.......... Respondents/O.Ps.
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner: Mr. Arbind Kumar, Adv.
For the Respondents: Mr. Prashant Kumar Singh, Adv.
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06/06.05.2016A show-cause has been filed on behalf of the contemnors/ opposite parties wherein it is stated that the order of this court has already been complied with by passing a reasoned order vide Memo No.1071 dated 27.04.2016.
Under the said circumstance, I find that this contempt application has become infructuous. Accordingly, the same is dismissed.
However, if petitioner so desire, may challenge the aforesaid order by filing a fresh writ application.
(Prashant Kumar, J.) Sudhir