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Gurmit Singh Mahal vs The State Of Jharkhand & Another
2021 Latest Caselaw 1207 Jhar

Citation : 2021 Latest Caselaw 1207 Jhar
Judgement Date : 9 March, 2021

Jharkhand High Court
Gurmit Singh Mahal vs The State Of Jharkhand & Another on 9 March, 2021
                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 220 of 2009
                                            ------

1. Gurmit Singh Mahal

2. Arun Kumar @ A. Kumar

3. Bimal Kumar Mukharjee @ B.K. Mumherjee

4. Shivnath Singh ...Petitioner(s).

Versus The State of Jharkhand & Another ... Opp. Party(s)

CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

Through: Video Conferencing

------

            For the Petitioner(s)        : None
            For the State                : A.P.P

21/09.03.2021:         No one appears on behalf of the petitioners.
                       This case is adjourned.

The Court below to proceed in view of the judgment passed by Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. and Another versus C.B.I. reported in (2018) 16 SCC 299.

Rajnish/C.P. 3 (ANANDA SEN, J.)

 
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