Kalyan Prasad Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 450 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 587 of 2010
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Kalyan Prasad Singh & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Avinash A. Kumar, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 10: Dated: 14th February, 2022 Let a 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 this order.

Let this order be communicated either through the FAX or Email.

Learned counsel for the petitioner is directed to serve a copy of the memo of petition and other required documents to the learned counsel for the State.

(Navneet Kumar, J.) MM