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Axis Bank Limited vs The State Of Jharkhand
2021 Latest Caselaw 3065 Jhar

Citation : 2021 Latest Caselaw 3065 Jhar
Judgement Date : 24 August, 2021

Jharkhand High Court
Axis Bank Limited vs The State Of Jharkhand on 24 August, 2021
          IN             THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 2393 of 2019
                                             with
                                        I.A. No. 5788 of 2020
              1. Axis Bank Limited, through its
                Director and Non-Executive Chairman.
              2. Managing Director-cum-Chief Executive Officer, Axis Bank.
              3. Executive Directors of Axis Bank Limited. .....      ... Petitioners
                                           Versus
              1. The State of Jharkhand.
              2. Isaac Ishwardatt Adetiya Minz                 ..... ...      Opposite Parties
                                        --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. R.S. Mazumdar, Sr. Advocate For the State : Mr. Shekhar Sinha, Spl.P.P. For the O.P. No. 2 : Mr. Prashant Pallava, Advocate.

------

05/ 24.08.2021 This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

I.A. No. 5788 of 2020 has been filed for continuation of the interim order dated 27.08.2019. Learned senior counsel appearing for the petitioners submits that in view of the judgment passed by the Hon'ble Apex Court, in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299, the aforesaid interlocutory application has been filed.

Mr. Prashant Pallav, learned counsel appearing for the O.P. No.2 seeks two weeks' time to file the response to this petition.

Considering the aforesaid fact and also the O.P. No. 2 seeks time to file their response, the prayer, made in the interlocutory application is allowed.

Since the criminal miscellaneous petition is pending before this Court, the interim order dated 27.08.2019 is extended till the next date of listing.

The aforesaid interlocutory application stands allowed and disposed of.

Post this case on 03.11.2021.

(Sanjay Kumar Dwivedi, J.) Amitesh/-

 
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