STATE OF JHARKHAND Vs. VISHNU KUMAR BANSAL

JUDGEMENT

(1.) The Letters Patent Appeal bearing L.P.A. No. 628 of 2018 is directed against the order dtd. 14/9/2018 passed in Contempt Case (Civil) No. 704 of 2017 wherein a direction has been passed and by way of one more indulgence four weeks further time was granted to the Chief Secretary to comply with the writ Court's order in its letters and spirit.

(2.) The relevant extract of the order dtd. 14/9/2018 passed by the Learned Single Judge in Contempt Case (Civil) No. 704 of 2017 reads here-in- under:-

(3.) The Hon'ble Supreme Court in a judgment passed in the case of Deepak Kumar and Another versus Devina Tewari and Others reported in the 2024 SCC OnLine SC 3583 has held at paragraph-5:-