Mohammad Hedayatullah Khan vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3397 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 428 of 2014
                            ------

Mohammad Hedayatullah Khan ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner          : Mr. Suraj Prakash, Advocate
For the State               : Mr. A.P.P.
                            --------

Order No. 07 / Dated: 25th August, 2022 I.A. No. 4685 of 2016

Learned counsel for the petitioner and learned counsel for the State, are present.

Learned counsel for the petitioner submitted that the dispute between the parties have been compromised and the case has also been disposed of on the basis of compromise and settlement but he seeks adjournment to ascertain this fact.

The case is listed after a long period of time i.e. after 7.11.2014. 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 two weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. Put up this case on 15th September, 2022.

J.Minj                                                (Navneet Kumar, J.)