RANJIT BIHARI PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This is an application to initiate a contempt proceeding against opposite party Nos.2, 3, 4 & 5 on the ground that they have deliberately and willfully violated the order dtd. 15/1/2024 passed by a Coordinate Bench of this Court in W.P.(S) No.6172 of 2022.

(3.) Learned counsel representing the opposite party State takes defense of pendency of the Letters Patent Appeal, which they have filed against the order of the Writ Court, which is the subject matter of this Contempt Application.