- (1.) Learned counsel for the State is seeking time to file reply.
(2.) Though memo of the contempt application was served upon the office of the Advocate General of the State of Jharkhand on 3rd January, 2013, neither the reply has been filed nor the order passed by this Court dated 14th August, 2012 in W.P. (S) No. 4167 of 2012 has been complied with.
(3.) I therefore direct the Registry of this Court to issue notice upon opposite party nos. 2 and 3 in Form no. 1 under Rule 393 of the Jharkhand High Court Rules, 2001 and opposite party nos. 2 and 3 shall remain personally present before this Court on the next date of hearing at 10:30 a.m.;