Palwiner Kaur vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3232 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 152 of 2014
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Palwiner Kaur                              ...  ...  Petitioner
                            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 Petitioner : Mr. Suraj Singh, Advocate For the State : Mr. Sweta Singh, A.P.P.

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Order No. 03 / Dated: 17th August, 2022

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

Learned counsel for the petitioner submitted that the matter has been settled and resolved in the Lok Adalat and seeks adjournment.

As prayed for, let this case be adjourned. In the meantime, 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. Let this case be posted on 19.09.2022.

J.Minj                                                (Navneet Kumar, J.)