Lachho Mahto & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 5166 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2908 of 2014
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Lachho Mahto & Anr. ... ...Petitioners Versus The State of Jharkhand & Anr. ... ...Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners         : Mr. Ritesh Kumar Mahto, Advocate
For the State               : Mr. A.P.P.
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Order No. 03 / Dated: 20th December, 2022

Learned counsel for the petitioners and learned counsel for the State as also learned counsel for opposite party No. 2, are present.

This case is listed after a long period of time i.e. 12.05.2015. Let the present status of the 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.

J.Minj                                               (Navneet Kumar, J.)