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Judgment
Rajesh Shankar, J
Mr. Jai Prakash, learned A.A.G.-IA appearing on behalf of the opposite parties submits that the SLP preferred by the State of Jharkhand against the orders passed by the writ court as well as learned Division Bench in L.P.A. No.371 of 2022, has been dismissed. It is further submitted that the opposite party no.2 is in the process of compliance of the order passed by the writ court. He, accordingly, prays for and is allowed four weeks’ time to file compliance affidavit.
In view of the said submission, the opposite party no.2 is directed to file compliance affidavit by 5th January, 2024 failing which the said opposite party shall remain physically present before this Court on the next date fixed.
Put up this case under the heading “For Admission” on 12th January, 2024.
I.A. No.8945 of 2023:
The present interlocutory application has been filed on behalf of the opposite party no.2 on 27th September, 2023, seeking further twelve weeks’ time to fully comply the order dated 30th July, 2019 passed in W.P.(S) No.4331 of 2009.
Having heard learned counsel for the parties and in view of the aforesaid order passed in the contempt case itself, there is no need to pass any further order in the present interlocutory application and the same is, accordingly, disposed of.