Jitendra Nath Burdhan @ Jitendra ... vs State Of Jharkhand
2022 Latest Caselaw 1695 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr.M.P. No. 2454 of 2015
               Jitendra Nath Burdhan @ Jitendra Nath Burman ... Petitioner
                                          -Versus-
               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. Akchansh Kishore, Advocate For the Opposite Party-State : Mrs. Niki Sinha, Spl.P.P.

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05/27.04.2022. 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.3315 of 2022 has been filed for extension of interim order

dated 19.09.2016.

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 (P) Ltd. v. CBI, reported in (2018) 16

SCC 299, the learned court below is proceeded in the matter and that is

why it was necessitated to file this I.A.

In view of the above facts and considering that this matter is still

pending and earlier stay was granted in favour of the petitioner, the prayer

made in the said I.A. is allowed.

Interim order dated 19.09.2016 is extended, till the next date.

Accordingly, I.A. No.3315 of 2022 stands disposed of.

Since I.A. No.3315 of 2022 has been allowed today, I.A. No.89 of

2020 has become infructuous.

Accordingly, I.A. No.89 of 2020 stands dismissed as infructuous.

Let this matter appear for Admission on 13.06.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/