STATE OF JHARKHAND Vs. SHIV SHANKAR SHARMA

JUDGEMENT

(1.) A batch of three writ petitions is pending before the Division Bench of the High Court of Jharkhand:

(2.) On 22/4/2022, when Writ Petition (PIL) No 4290 of 2021 came up before a Division Bench presided over by the Chief Justice, the Court recorded the submission of the counsel for the State that "an identical writ petition was dismissed with costs by this Court filed by the same counsel and the matter went up to the Supreme Court" where the Special Leave Petition was dismissed. After issuing certain procedural directions for the impleadment of the Registrar of Companies, the Division Bench directed that the proceedings in Writ Petition (PIL) No 4290 of 2021 be placed along with the records of Writ Petition (PIL) No 4218 of 2013 on 13/5/2022.

(3.) On 13/5/2022, the High Court, inter alia, noted the submissions of the State of Jharkhand objecting to the maintainability of the petition. This was dealt with in the following extract: