L. Vijay Sagar & Another vs The State Of Jharkhand & Another
2021 Latest Caselaw 4912 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 1603 of 2014
             L. Vijay Sagar & another                             ... Petitioners
                                        -Versus-
             The State of Jharkhand & another                     ... Opposite Parties
                                            With
                                   Cr.M.P. No. 2832 of 2012
             Mitali Sinha & others                                ... Petitioners
                                        -Versus-
             The State of Jharkhand & another                     ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Ajay Kumar Sah, Advocate For the Opposite Party-State : A.P.P.

For Opposite Party No.2 : Mr. Ajit Kumar, Advocate

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12/17.12.2021. These petitions have been taken through Video Conferencing in view

of the guidelines of the High Court taking into account the situation arising

due to COVID-19 pandemic.

Mr. Ajit Kumar, learned counsel for opposite party no.2 submits that

the opposite party no.2 has died.

Learned counsel for the petitioners as well as opposite party no.2 will

take appropriate steps for substitution of legal heir/successor of opposite

party no.2.

I.A. No.4441 of 2020 in Cr.M.P. No. 1603 of 2014 as well as I.A. No.

2699 of 2020 in Cr.M.P. No.2832 of 2012 have been filed for extension of

the interim orders dated 18.11.2014 and 21.10.2013 respectively.

Learned counsel for the petitioners submits that the interim orders

have been vacated in view of the judgment passed by the Hon'ble Supreme

Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. v.

C.B.I., reported in (2018) 16 SCC 299 and the court below is proceeded

in the matters.

In view of the above facts and considering that opposite party no.2

has died and the matters are still pending and the interim orders had been

earlier granted by this Court in favour of the petitioners, the prayer made in

the said I.As. are allowed.

Interim order dated 18.11.2014 passed in Cr.M.P. No.1603 of 2014

and interim order dated 21.10.2013 passed in Cr.M.P. No.2832 of 2012 are

extended, till the next date.

Accordingly, I.A. No.4441 of 2020 and I.A. No.2699 of 2020 stand

disposed of.

Let these matters appear after X-mas vacation.

(Sanjay Kumar Dwivedi, J.) Ajay/