Kishore Kumar Gupta vs The State Of Jharkhand
2022 Latest Caselaw 2540 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 2158 of 2013
                               ------

Kishore Kumar Gupta Addl. General Manager, NTPC Electric Supply Company Ltd.

Ranchi                           ...   ...   Petitioner
                         Versus
The State of Jharkhand           ...   ...     Opposite Party
                         --------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Ayush Aditya Advocate For the State : Mr. Vijay Kr. Sinha, A.P.P.

--------

Order No. 07 / Dated: 08th July, 2022 Learned counsel for the petitioner is present. Learned counsel for the petitioner submitted that let the present status of the case be called for.

As prayed for, 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.)