Bagha Dhobi & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2411 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 3152 of 2013
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Bagha Dhobi & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Chandrajit Mukherjee, Advocate For the State : Mr. Manoj Kr. No.3, A.P.P.

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Order No. 06 / Dated: 04th July, 2022 The learned counsel for the parties are present. From the perusal of the office note it appears that the notice had been issued to opposite party No. 2 and the opposite party No. 2 refused to accept the notice and hence it is assumed that the notice has been validly served to opposite party No. 2.

This case is listed after a long period i.e. after 27.01.2015. Let 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 FAX or Email.

(Navneet Kumar, J.) MM