Tushar Kanti Paul vs The Union Of India Through ...
2022 Latest Caselaw 3267 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1446 of 2019
               Tushar Kanti Paul, aged about 40 years, son of Manohar Lal Paul, resident
               of H. No.254, Road No.E, New West Layout, Sonari, P.O. Sonari, P.S.
               Sonari, Town Jamshedpur, District- East Singhbhum       ... Petitioner
                                           -Versus-
               The Union of India through Directorate of Enforcement ... Opposite Party
                                                With
                                    Cr.M.P. No. 3913 of 2018
               M/s Billbody Vyapar Pvt. Ltd. through its Director Bubun Dutta
                                                                      ... Petitioner
                                           -Versus-
               The State of Jharkhand through Enforcement Directorate ... Opp. Party
                                                With
                                    Cr.M.P. No. 3918 of 2018
               M/s Smridhi Sponge Ltd. through its Director Swapan Kumar Roy
                                                                       ... Petitioner
                                           -Versus-
               The State of Jharkhand through Enforcement Directorate ... Opp. Party
                                                 With
                                    Cr.M.P. No. 1440 of 2019
               Tarun Kanti Paul                                        ... Petitioner
                                           -Versus-
               The State of Jharkhand through Enforcement Directorate ... Opp. Party
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. Indrajit Sinha, Advocate For the Opposite Party : Mr. Amit Kumar Das, Advocate

-----

05/18.08.2022. Cr.M.P. No.1446 of 2019

Mr. Indrajit Sinha, learned counsel for the petitioners on instruction submits that the petitioner in Cr.M.P. No.1446 of 2019 has left for his heavenly abode.

In view of such submission, this petition stands dismissed as abated. Let Cr.M.P. Nos. 3913 of 2018, 3918 of 2018 and 1440 of 2019 be detached from Cr.M.P. No.1446 of 2019.

Interim order, if any, stands vacated. Cr.M.P. Nos. 3913 of 2018, 3918 of 2018 and 1440 of 2019 Learned counsel for the petitioners as well as opposite party have concluded their arguments.

The judgment is reserved.

(Sanjay Kumar Dwivedi, J.) Ajay/