Hirdeshwar Prasad Mishra & Anr vs The State Of Jharkhand And Ors
2022 Latest Caselaw 1399 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1188 of 2014
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Hirdeshwar Prasad Mishra & Anr. ... ... Petitioners Versus The State of Jharkhand and Ors. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Ms. Rajni Singh, Advocate For the State : Mr. P.D. Agarwal, Spl.P.P. For the Opp. Party No. 2 : Mr. Arun Kumar, Advocate For the Opp. Party No. 3 &4 : None

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Order No. 14: Dated: 7 April, 2022 th

Learned counsel for the petitioners is present. None appears on behalf of the opposite party nos. 3 & 4 despite the substituted service of notice.

Mr. P.D. Agarwal, learned Spl.P.P. is present on behalf of the State.

Learned counsel, Mr. Arun Kumar is present on behalf of opposite party no.2 and seeks adjournment to file counter affidavit by the next date positively.

In the meantime, let status report be called for from the concerned Court regarding the status of the case in the light of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299. The report must be received within twelve weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM