Pradeep Kumar Jain vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2632 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 2752 of 2013
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Pradeep Kumar Jain @ Pradip Jain ... ... 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. Chandrajit Mukherjee, Advocate For the State : Mr. Tapash Kabiraj, A.P.P.

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Order No. 07 / Dated: 13th July, 2022 Learned counsel for the petitioner and learned counsel for the State are present.

Learned counsel for the petitioner is directed to serve a copy of this petition to the Central Government Counsel who shall appear on behalf of opposite party No. 2, who is the Regional Labour Commissioner 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.)