Citation : 2022 Latest Caselaw 587 Jhar
Judgement Date : 21 February, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1085 of 2012
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Fatuli Sao & Ors. 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: 21st February, 2022 None has appeared for the O.P. No. 2. Mr. Tarun Kumar No. 1, learned counsel for the petitioners, Mr. Ravi Prakash, 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 six weeks from the date of receipt of this order.
Let this order be communicated either through the FAX or Email.
(Navneet Kumar, J.) MM
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