Pankaj Kumar Ghoshal vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2564 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2677 of 2013
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Pankaj Kumar Ghoshal @ Pankaj Ghoshal @ Dalim Ghoshal ... ... Petitioner 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 Petitioner : Mr. Ayush Advocate For the State : Mr. Anup Pawan Topno, A.P.P.

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Order No. 04 / Dated: 11th 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.

MM                                               (Navneet Kumar, J.)