Citation : 2022 Latest Caselaw 2978 Jhar
Judgement Date : 2 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1337 of 2014
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Sanjay Chamrai @ Sanjay Chamaria & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioners : Mr. Suraj Singh, Advocate
For the State : Mr. A.P.P.
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Order No. 07 / Dated: 02nd August, 2022
Learned counsel for the petitioners is present. The case is listed after a long period of time i.e. after 03.10.2018 and it has also been reported through office note that the opposite party No. 2 has died.
In the light of the aforesaid facts, let the present status of the case 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 four weeks from the date of receipt of this order.
Let this order be communicated either through FAX or Email.
J.Minj (Navneet Kumar, J.)
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