Mohan Pandey & Ors vs The State Of Jharkhand & Anr
2021 Latest Caselaw 4855 Jhar

         IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr.M.P. No. 1475 of 2017
                                          with
                                    I.A. No. 7047 of 2021
         Mohan Pandey & Ors.                             ..... ... Petitioners
                                    Versus
      The State of Jharkhand & Anr.                     ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Nagmani Tiwari, Advocate. For the State : Mr. Ashok Kumar, A.P.P. For the O.P. No. 2 : Mr. P.S. Dayal, Advocate.

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06/ 15.12.2021 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. 7047 of 2021 has been filed for extension of time of the interim order dated 08.03.2021.

Learned counsel appearing for the petitioners submits that the concerned Court is proceeding 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.

Mr. P.S. Dayal, learned counsel appearing for the O.P. No. 2 seeks an adjournment in the matter to assist the Court.

In view of the above facts and considering that the issue in question is still pending before this Court and O.P. No. 2 seeks adjournment in the matter, it is desirable that the interim order dated 08.03.2021 is extended till the next date of listing. As such, the prayer made in the aforesaid interlocutory application is allowed.

The aforesaid interlocutory application stands allowed and disposed of.

The interim order dated 08.03.2021 shall remain in force till the next date.

Post this matter on 22.03.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-