Satish Modi @ Satish Chandra ... vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3395 Jhar

      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 2054 of 2013

      Satish Modi @ Satish Chandra Burnwal
      @ Satish Chandra Baranwal                        .....    ...   Petitioner
                                Versus
      The State of Jharkhand & Ors.                     .....   ...   Opposite Parties
                                    with
                               Cr.M.P. No. 2708 of 2013
                                       with
                                 I.A. No. 4414 of 2021
      Binod Modi                                       .....    ...   Petitioner
                                    Versus
      The State of Jharkhand                            .....   ...   Opposite Party
                          --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

      For the Petitioners :        Mrs. Richa Sanchita, Advocate
                          :        Mr. Yogesh Modi, Advocate.
      For the State       :        Mr. Anup Pawan Topno, A.P.P.
                          :        Mr. Vibhuti Sahay, A.P.P.
                          ------

06/ 13.09.2021      These petitions have 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.

Mrs. Richa Sanchita, learned counsel appearing in Cr.M.P.

No. 2054 of 2013 seeks four weeks time for filing appropriate petition in

this case because the petitioner herein has left for his heavenly abode on

05.11.2015.

Time, as prayed for, is allowed.

I.A. No. 4414 of 2021 has been filed in Cr.M.P. No. 2708 of

2013 for extension of the interim order granted earlier, vide order dated

18.02.2014.

Mr. Yogesh Modi, learned counsel appearing for the petitioner

in Cr.M.P. No. 2708 of 2013 submits that in view of the judgment passed

by the Hon'ble Apex Court, in the case of Asian Resurfacing of Road

Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation,

reported in (2018) 16 SCC 299, the aforesaid interlocutory application has

been filed. He further submits that the case is purely civil in nature and the

plot in question is in possession of the petitioners.

Considering the pendency of the matter before this Court and

in view of the fact that the learned counsel appearing for the petitioner in Cr.M.P. No. 2054 of 2013 prays for time, the prayer made in the aforesaid

interlocutory application is allowed and the interim order dated

18.02.2014 is extended till the next date of listing.

The aforesaid interlocutory application stands allowed and

disposed of.

Post this case on 22.12.2021.

(Sanjay Kumar Dwivedi, J.) Amitesh/-