Citation : 2021 Latest Caselaw 1208 Jhar
Judgement Date : 9 March, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 117 of 2009
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Binod Hansaria @ Binod Hissaria ...Petitioner(s).
Versus The State of Jharkhand ... Opp. Party(s) CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
Through: Video Conferencing
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For the Petitioner(s) : None
For the State : A.P.P
03/09.03.2021: No one appears on behalf of the petitioner.
This case is adjourned.
Court below to proceed in terms 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.
Let a copy of this order be communicated to the court concerned.
Rajnish/C.P. 3 (ANANDA SEN, J.)
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