Shiv Nandan Pathak vs The State Of Jharkhand
2022 Latest Caselaw 1324 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 4234 of 2019
               Shiv Nandan Pathak                                       ... Petitioner
                                                -Versus-
               The State of Jharkhand                                   ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Vikas Pandey, Advocate Mr. Janak Kumar Mishra, Advocate For the Opposite Party-State : Mr. Rajneesh Vardhan, A.P.P.

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05/01.04.2022. 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.7396 of 2021 has been filed for extension of interim order

dated 27.01.2020.

Learned counsel for the petitioner submits that in view of the

judgment passed by the Hon'ble Supreme Court in the case of Asian

Resurfacing of Road Agency Private Limited & another v. Central

Bureau of Investigation, reported in (2018) 16 SCC 299, it was

necessitated to file this I.A.

Learned A.P.P. for the State submits that counter affidavit has been

filed and this matter may be decided at an early date.

In view of the above facts and considering that earlier stay was

granted in favour of the petitioner and the matter is still pending, the prayer

made in the said I.A. is allowed.

Interim order dated 27.01.2020 is extended, till the next date.

Accordingly, I.A. No.7396 of 2021 stands disposed of.

Let this matter appear for Admission on 20.06.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/