Dipesh Thakkar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3275 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 228 of 2014
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Dipesh Thakkar @ Dipesh J.Thacker @ D.J. Thacker & 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. Rohit, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P. For O.P. No. 2 : Md. Faiyaj Alam, Advocate

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Order No. 03 / Dated: 18th August, 2022

Learned counsel for the petitioners and learned counsel for the State as also learned counsel for opposite party No. 2, are present.

Learned counsel for opposite party No. 2 seeks adjournment to file the counter.

This case is listed after a long interval of time i.e. after 19.01.2015. 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.

J.Minj                                                (Navneet Kumar, J.)