Shri Bhagwan Das & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1688 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 901 of 2013
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Shri Bhagwan Das & 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 : Mr. Shekhar Pd. Sinha, Advocate For the State : Mr. Hatim, A.P.P. For the Opp. Party No. 2 : Mr. M.B. Lal, Advocate

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Order No. 03: Dated: 27th April, 2022 Learned counsel for the parties is present. Learned counsel for the petitioner seeks adjournment. As prayed for, let this case be adjourned. 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