Citation : 2021 Latest Caselaw 4096 Jhar
Judgement Date : 29 October, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1547 of 2019
Dr. Kiran Kaushal ... Petitioner
-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 Petitioner : Mr. Nagmani Tiwari, Advocate For the Opposite Party-State : Mr. Navneet Toppo, A.C. to S.C.-V For Opposite Party No.2 : Mr. Vishal Kumar, Advocate
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06/29.10.2021. This petition has 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.
Learned counsel for the petitioner is not pressing I.A. No.2213 of
2021.
Accordingly, I.A. No.2213 of 2021 stands dismissed as not pressed.
I.A. No.5985 of 2021 has been filed for extension of interim order
dated 27.11.2019.
Learned counsel for the petitioner submits that in view of the
judgment rendered by the Hon'ble Supreme Court in the case of Asian
Resurfacing of Road Agency Private Ltd. and another v. Central
Bureau of Investigation, reported in (2018) 16 SCC 299, the learned
court below is proceeded in the case and that is why, it has been
necessitated to file the said I.A.
Mr. Vishal Kumar, learned counsel for opposite party no.2 and Mr.
Navneet Toppo, learned counsel for the State are opposing the extension of
interim order.
However, Mr. Vishal Kumar, learned counsel for opposite party no.2 is
seeking time for filing the counter affidavit.
In view of the above facts and considering that this matter is still
pending and opposite party no.2 is seeking time for filing the counter
affidavit, in the interest of justice the prayer made in the said I.A. is
allowed.
Interim order dated 27.11.2019 is extended, till the next date.
Accordingly, I.A. No. 5985 of 2021 stands disposed of.
Post this matter under the heading for Admission on 02.03.2022.
(Sanjay Kumar Dwivedi, J.) Ajay/
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