Mr. Shekhar Mishra vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2596 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 3365 of 2013
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Mr. Shekhar Mishra ... ... 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. Binod Kr., Advocate For the State : Mr. Ravi Prakash, A.P.P. For O.P. No. 2 : Mr. Mahesh Tewari, Advocate

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Order No. 05 / Dated: 12th July, 2022 No one appears on behalf of the petitioner. Learned counsel for the State is present. The learned counsel for the opposite party No. 2 is present and submits that he has no instruction from his client.

The case is listed after a long period of time. 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. It is made clear that one more opportunity by way of last indulgence is provided to the learned counsel for the petitioner to appear and argue the matter, failing which appropriate orders shall be passed.

J.Minj                                               (Navneet Kumar, J.)