NARENDRA NATH TIWARI, J. - (1.) This already disposed of case has been referred to this Bench on the basis of minutes of the Finance Committee posing some issues which arose on implementation of the order dated 21-9-2001 passed in this case.
(2.) By ajudicial order dated 21-9-2001, a Division Bench of this Court directed to open a Bank Account by the Registrar General in the name of Jharkhand High Court in a Nationalised Bank and to keep all the deposits/payments received in this Court from time to time by the judicial orders passed in course of judicial proceedings and/or otherwise, be kept in that account and the account accordingly to be operated on regular permanent basis. It was further directed that all payments shall be made pursuant to judicial orders passed or in course of judicial proceedings and/or otherwise shall also be made from that account and that the Registrar General shall ensure that a proper account is maintained with respect to all receipts and payments relating to the said bank account.
(3.) This letters patent appeal was finally disposed of by an order dated 23rd February, 2004.;