Bijaya Chandra Nayak @ B C Nayak vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2480 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2635 of 2013
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Bijaya Chandra Nayak @ B C Nayak ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner           :       Mr. Anoop Kr. Mehta, Advocate
   For the State                :       A.P.P.
   For the Opp. Party No. 2     :       Mr. Madan Prasad, C.G.C.
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Order No. 03: Dated: 06th July, 2022 Both the parties is present.

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 four weeks from the date of receipt of a copy of this order.

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

Learned counsel for the O.P. No. 2 is directed to file counter affidavit in this case.

Till then interim order dated 18.09.2019 shall remain in force.

(Navneet Kumar, J.) MM