Ramesh Kumar Dhanuka vs The State Of Jharkhand & Ors
2022 Latest Caselaw 3475 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. M.P. No. 645 of 2014
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Ramesh Kumar Dhanuka ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. P.P.N. Roy, Sr. Advocate For the State : Addl.P.P.

For the O.P. No. 2 : Mr. Danish Alam, Advocate

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Order No. 08: Dated: 30 August, 2022 th

Learned counsel for the parties is present. Learned counsel for the O.P. NO. 2 seeks adjournment to take instruction to file counter affidavit in this case.

This case is listed after 2021, 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.

(Navneet Kumar, J.) MM/-