Ashu Arora & Ors. vs The State Of Jharkhand
2022 Latest Caselaw 451 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 539 of 2011
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Ashu Arora & Ors. Versus The State of Jharkhand

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Saurav Kumar, Advocate For the State : Mr. Ashish Verma, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 07: Dated: 14 February, 2022 th

Learned counsel for the parties is present. 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 by this Court within four weeks from the date of receipt of this order.

Learned counsel for the Opp. Party No. 2 seeks adjournment. Let this case be adjourned.

(Navneet Kumar, J.) MM