Vijay Kumar Gangwani vs The State Of Jharkhand
2022 Latest Caselaw 2539 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2163 of 2013
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Vijay Kumar Gangwani ... ... Petitioner Versus

1. The State of Jharkhand

2. Abhishek Kabra ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Amit Kumar Das, Advocate For the State : Mrs. Shweta Singh, A.P.P.

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Order No. 04 / Dated: 08th July, 2022 Learned counsel for the petitioner, Mr. Amit Kumar Das and learned counsel for the State Mrs. Shweta Singh are present. However, no one appears on behalf of opposite party No. 2.

Despite valid service of notice on opposite party No. 2 as is evident from the office note, opposite party No. 2 has not appeared.

One more opportunity as a matter of last indulgence is given to opposite party No. 2 for his appearance in this case.

This case is listed after a long interval of time i.e. after 03.03.2020.

In the meantime, let the present status of the case 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.

J.Minj                                            (Navneet Kumar, J.)