Kartik Singh & Another vs The State Of Jharkhand & Another
2021 Latest Caselaw 4101 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 2330 of 2017
               Kartik Singh & another                                  ... 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. Pandey Neeraj Rai, Advocate Mr. Rohit Ranjan Sinha, Advocate For the Opposite Party-State : Mr. Shiv Shankar Kumar, A.P.P. For Opposite Party No.2 : Mr. Ajay Singh, Advocate

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04/29.10.2021. 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.

I.A. No.5493 of 2021 has been filed for extension of interim order. Learned counsel for the petitioners 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.

Mr. Ajay Singh, learned counsel appearing for opposite party no.2 submits that he is not ready to argue this case. He further submits that the arguing counsel Mr. Pran Pranay is not well today. He also submits that this matter may be taken up on any other day.

In view of the above facts and considering that the opposite party no.2 is seeking time and the matter is still pending and in the interest of justice, the prayer made in the said I.A. is allowed.

Interim order dated 13.09.2017 is extended, till the next date. Accordingly, I.A. No.5493 of 2021 stands disposed of. Post this matter under the heading for Admission on 02.03.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/