Of India, Jamshedpur vs The State Of Jharkhand & Anr.
2022 Latest Caselaw 581 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1221 of 2012
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Sri S.N. Satpathy, Sr. Divisional Manager, Life Insurance Corporation of India, Jamshedpur Versus The State of Jharkhand & Anr.

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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Order No. 03: Dated: 21 February, 2022 st

Mr. Ravi Prakash Mishra, learned counsel for the petitioner and Mr. Sunil Kr. Dubey, learned A.P.P. for the State are 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 within four weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM