Rabindra Prasad Lala vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2566 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 2654 of 2013
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Rabindra Prasad Lala @ Ravindra Prasad Lal & Anr. ... ... Petitioners 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 Petitioners        : Md. Zaid Ahmed, Advocate
For the State              : Mr. A.P.P.
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Order No. 06 / Dated: 11th July, 2022 Learned counsel for both the parties are present. The case is listed after a long interval of time i.e. after 29.04.2016. 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.)