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Ram Krishna Prasad vs State Of Bihar

Patna High Court · Decided on 8 September 2021 · Citation: (2021) 09 PAT CK 0029

HON’BLE JUDGES
Vikash Jain, J
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Jurisdiction Case No. 4430 Of 2018 In Civil Writ Jurisdiction Case No. 24663 Of 2013
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Judgment

5 paragraphs · 187 words
1.

Heard learned counsel for the petitioner and learned counsel for the opposite parties through video conference.

2.

The present petition has been filed for initiating a contempt proceeding against the opposite parties for wilful disobedience of the order of this Court dated 31.07.2018 passed in C.W J.C. No. 24663 of 2013 requiring disposal of the petitioner's representation by a speaking order for payment of his dues.

3.

Learned counsel for the opposite parties invites reference to the order dated 13.09.2018 vide Annexure-A of the show cause filed on behalf of Opposite Party No. 3, by which the petitioner's representation has been disposed of in compliance of the order of this Court. This fact has not been controverted by the petitioner.

4.

In the above view of the matter, this Court is satisfied that the order of the Court stands complied with.

5.

MJC No. 4430 of 2018 stands disposed of with liberty to the petitioner that in case he is aggrieved by the order of the authority as noticed above, he may agitate the same before an appropriate forum in accordance with law, if so advised.