Mamta Sinha & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3369 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 407 of 2014
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Mamta Sinha & Anr. ... ... 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 : Mr. A.K. Sahani, Advocate For the State : Md. Hatim, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 12: Dated: 24th August, 2022 No one has appeared for the O.P. No. 2. Learned counsel for the appellant as well as for the State is present.

Learned A.P.P. is directed to comply the previous order dated 09.03.2015.

In the meantime, 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 four weeks from the date of receipt of a copy of this order.

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

Learned counsel for the petitioner is directed to provide a copy of memo of appeal and other required documents to the learned A.P.P. to effectively assist the Court.

(Navneet Kumar, J.) MM