Khwaja Amanat Noor vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3479 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 642 of 2014
                           ------

Khwaja Amanat Noor ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 1768 of 2013

------

Ajay Kumar & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Abhishekh Sinha, Advocate : Mr. Prabhat Kr. Sinha, Advocate For the State : Mr. A.P.P.

For O.P. No. 2 : Mr. Amrendra Pradhan, Advocate

--------

Order No. 05 / Dated: 30th August, 2022

Learned counsel for the petitioners and learned counsel for the State in their respective cases as also learned counsel for opposite party No. 2 in both the cases, are present.

Both the cases are listed after a long period of time i.e. after 12.05.2014 and 17.02.2014 respectively.

Let the present status of these cases be called for from the concerned Court regarding the status of these cases 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. Let the aforesaid cases be listed alongwith Cr.M.P. No. 610 of 2014.

J.Minj                                              (Navneet Kumar, J.)