Citation : 2022 Latest Caselaw 3386 Jhar
Judgement Date : 25 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 458 of 2014
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Mukesh Kumar Singh & Ors. ... ... 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 : None
For the State : Mr. Shiv Shankar Kumar, Addl.P.P.
For the Opp. Party No. 2 : Mr. Arbind Kr. Choudhary, Advocate
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Order No. 07: Dated: 25th August, 2022 Learned counsel for the parties is present. The case is listed after the year 2015, 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.
Last opportunity is given to the petitioner to appear in this case, failing which an appropriate order shall be passed.
(Navneet Kumar, J.) MM
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