RAM NARESH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present contempt case has been filed for initiating contempt proceeding against the opposite parties for their wilful and deliberate violation of the order dtd. 4/10/2017 passed in W.P. (C) No.6146 of 2008.

(2.) The present contempt case was earlier taken up on 3/1/2025 and on the said date the following order was passed:

(3.) Pursuant to the aforesaid order, a supplementary show cause affidavit has been filed on behalf of the opposite parties on 10/1/2025.