R P M Associates Through Its Partner Mr Manoj Kumar Drolia vs. The State Of Jharkhand

Facts

The petitioner, R.P.M Associates, filed a contempt case (Civil) No. 659 of 2020 before the Jharkhand High Court. This contempt case was based on an order dated 11th September 2019 passed in W.P.(T) No. 776 of 2019 and batch cases. The earlier order had directed the respondent-authority to take a final decision within four weeks regarding the grievances raised by the petitioners in those writ petitions. The contempt case alleged non-compliance with this direction. However, the learned counsel for the petitioner informed the Court that a final decision has now been taken by the respondent-authority and, consequently, the petitioner wished to withdraw the contempt case.

Held

The Court noted that the petitioner's counsel stated that a final decision has now been taken by the respondent-authority. Based on this submission, the petitioner instructed their counsel to withdraw the present contempt case. Consequently, the Court dismissed the contempt case as withdrawn. The judgment does not delve into the merits of the original grievance or the specifics of the final decision taken by the authority. The operative direction was to dismiss the contempt petition as such.

Key Issues

1. Whether the respondents have complied with the order dated 11th September 2019 passed in W.P.(T) No. 776 of 2019 and batch cases, which directed a final decision within four weeks on the petitioners' grievances. Petitioner's contention: The petitioner, through their counsel, stated that a final decision has now been taken by the respondent-authority, implying that the contempt proceedings are no longer necessary. Respondents' contention: The judgment does not record any specific arguments from the respondents regarding compliance or non-compliance. The proceedings concluded with the petitioner's statement and request for withdrawal.