Citation : 2022 Latest Caselaw 3269 Jhar
Judgement Date : 18 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 270 of 2014
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Ramesh Mahto & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioners : Mr. Gautam Kumar, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P.
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Order No. 12 / Dated: 18th August, 2022
No one appears on behalf of the petitioners as also no one appears for opposite party No. 2.
Learned counsel for the State is present. This case is listed after a long interval of time i.e. after 22.01.2016. 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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