Citation : 2022 Latest Caselaw 2447 Jhar
Judgement Date : 5 July, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 2595 of 2013
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M/S. SAI ELECTROCASTING LTD. & ORS.
... ... Petitioners
Versus
Union of India ... ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioner : Ms. Ranjana Mukherjee, Advocate For the UIO : Mr. P.A.S. Pati, Advocate
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Order No. 07: Dated: 5th July, 2022 Learned counsel for the parties is present. 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 six weeks from the date of receipt of a copy of this order.
Let this order be communicated either through the FAX or Email.
(Navneet Kumar, J.) MM
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