Citation : 2022 Latest Caselaw 1667 Jhar
Judgement Date : 26 April, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 865 of 2013
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Ashok Kumar @ Ashok Yadav & 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 Petitioners : None
For the State : Mr. Suraj Verma, A.P.P.
For the Opp. Party No. 2 : Mr. Kumar Nilesh, ADvocate
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Order No. 08: Dated: 26th April, 2022 No one has appeared for the petitioners. Learned counsel for the O.P. No. 2 and learned A.P.P. for the State is present.
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 six 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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