Citation : 2022 Latest Caselaw 727 Jhar
Judgement Date : 25 February, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.922 of 2012
G.J. Singh, Capt @ Capt. Perminder Jit Singh and others
..... Petitioners
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing
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For the Petitioners : Mr. V.P. Singh, Sr. Advocate For the State : Mr. A.P.P.
09/25.02.2022 Learned Senior Counsel, Mr. V.P. Singh is present on behalf of the petitioners.
Let the status report of the connected case be called for from the concerned Court in the light of the judgment passed by 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 reach this Court within six weeks from the date of receipt of a copy this order.
Let this order be communicated either through Fax or e-mail.
(Navneet Kumar, J.) J.Minj/
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