Rameshwar Yadav & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3077 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 3410 of 2013
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Rameshwar Yadav & Ors. ... ... 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. Mahesh Kr. Sinha, Advocate For the State : Mr. Tapash Kabiraj, A.P.P.

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Order No. 07 / Dated: 05th August, 2022

Learned counsel for the petitioners and learned counsel for the State are present.

No one appears on behalf of opposite party No. 2. It is made clear that one more opportunity by way of last indulgence is given to the learned counsel for opposite party No. 2 to appear and argue the matter, failing which appropriate orders shall be passed on the basis of the materials available on record.

In the meantime, since the case is listed after a long period of time, 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 six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

J.Minj                                              (Navneet Kumar, J.)1