Rikku Chhetri @ Rikku Kumar ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3149 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 2418 of 2013
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Rikku Chhetri @ Rikku Kumar Chhetri ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 2276 of 2013

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Chitra Bahadu @ Chitar Bahadur Chhetri & 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. Arup Kr. Dey, A.P.P.
   For the Opp. Party No. 2     :
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Order No. 04: Dated: 11 August, 2022 th

No one has appeared for the petitioners in both the cases. Both the cases are listed after a long period of time, 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.

As a last indulgence, these cases are adjourned for appearance of the petitioners, failing which an appropriate order shall be passed.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM