RAMESH KUMAR Vs. THE STATE OF JHARKHAND & ANOTHER
LAWS(JHAR)-2012-11-152
HIGH COURT OF JHARKHAND
Decided on November 08,2012

RAMESH KUMAR Appellant
VERSUS
The State Of Jharkhand And Another Respondents

JUDGEMENT

Narendra Nath Tiwari, J. - (1.) LEARNED counsel for the petitioner submitted that the order of this Court has been complied with and now the petitioner has no grievance. Considering the above, this Court does not intend to proceed with the case, any further.
(2.) THE contempt proceeding is dropped. This case stands disposed of.;


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