Nirmal Kumar & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2629 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2754 of 2013
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Nirmal Kumar & Ors. ... ... 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          : Mr. P.K. Mukhopadhyay, Advocate
For the State                : Mr. A.P.P.
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Order No. 04 / Dated: 13th July, 2022 Learned counsel for the petitioners and learned counsel for the State are present.

From the office note it appears that no one has appeared on behalf of the opposite party No. 2 despite valid service of notice.

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.

J.Minj                                               (Navneet Kumar, J.)