Nandi Sharma @ Nandi Prasad Sharma ... vs The State Of Jharkhand
2021 Latest Caselaw 4176 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1629 of 2019

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Nandi Sharma @ Nandi Prasad Sharma and Anr. ..... Petitioners

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The State of Jharkhand ...... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. P.S. Dayal, Advocate For the Tata Steel :- Mr. Ajay Kumar Sah, Advocate

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5/03.11.2021 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.

The learned counsel for the petitioners submits that the

petitioners have already vacated the quarter in question. The proceeding

was initiated under section 630 of the Companies Act.

In pursuant to the judgment delivered by the Court the

petitioners have vacated the quarter and N.B.W and processes under

sections 82 and 83 Cr.PC have been issued against the petitioners.

Tata Steel has not filed the affidavit.

Mr. Ajay Kumar Sah, the learned counsel for the O.P.No.2

submits that he will file the affidavit in terms of the earlier order within

one week after vacation.

No coercive steps shall be taken against the petitioners in

connection with C/1 Case No.49 of 2003, pending in the court of Special

Judge (Economic Offences), Jamshedpur.

( Sanjay Kumar Dwivedi, J) SI/