Tanvir Alam Ansari vs The State Of Jharkhand
2022 Latest Caselaw 4961 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 2651 of 2014
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Tanvir Alam Ansari @ Md. Tanvir Hazi @ Md. Tanweer Alam Ansari ... ... Petitioner Versus

1. The State of Jharkhand

2. Suresh Paswan ... ... Opposite Parties With Cr.M.P. No. 2602 of 2014

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Deepak Kumar Tebriwal ... ... Petitioner Versus

1. The State of Jharkhand

2. The Regional Officer, Jharkhand State Pollution Control Board, Dumka ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Gautam Kumar, Advocate : Mr. Shashi Kumar Verma, Advocate For the State : Mr. Achinto Sen, A.P.P.

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Order No. 08 / Dated: 07th December, 2022

Learned counsel for the petitioners and learned counsel for the State in both the aforesaid cases, are present.

Learned counsel for the petitioners is directed to serve a copy of the petition to Mrs. Richa Sanchita, learned counsel for Jharkhand State Pollution Control Board.

This case is listed after a long period of time i.e. after 2015. Let the present status of this case be called for from the concerned Court regarding the status of this 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 this order.

Let this order be communicated either through FAX or Email.

MM                                                    (Navneet Kumar, J.)