Citation : 2022 Latest Caselaw 1612 Jhar
Judgement Date : 21 April, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 569 of 2013
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Ruby Singh @ Ruby Kumar Singh & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioner : None
For the State : Mr. Shailesh Kumar Sinha, A.P.P.
For the Opp. Party No. 2 : None
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Order No. 07: Dated: 21th April, 2022 No one appears on behalf of the petitioner. No one appears for the opposite party no.2 despite valid service of notice.
Let the name of Mr. Shailesh Kumar Sinha, learned A.P.P. be reflected in the cause list on behalf of the State.
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
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