Ram Chandra Das vs The State Of Jharkhand
2022 Latest Caselaw 2649 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 1735 of 2013
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Ram Chandra Das                     ...    ... Petitioner
                       Versus
The State of Jharkhand              ...    ...   Opposite Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner          : Mr. Sanjeev Thakur, Advocate
For the State               : Mr. A.P.P.
For the O.P. No. 2          : Mr. Sanjay Kumar, Advocate
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Order No. 05 / Dated: 14th July, 2022

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for the opposite party No. 2, are present.

Learned counsel Mr. Sanjeev Thakur, appearing on behalf of the petitioner and learned counsel Mr. Sanjay Kumar, appearing on behalf of opposite party No. 2, jointly submitted that the matter has been resolved between the parties in Title Matrimonial Suit No. 344 of 2013 under which a decree of divorce has been granted on the basis of compromise and settlement arrived at between the parties at the Mediation Centre. It has also been pointed out by both the learned counsels that all the cases pending between both the parties shall be disposed of on the basis of compromise and settlement.

Learned counsel appearing on behalf of opposite party No. 2 submitted that the opposite party No. 2 is not in contact with him and therefore, he could not get any instruction from the opposite party No.

2. It is made clear that one more opportunity by way of last indulgence is given to the opposite party No. 2 to appear and argue, failing which appropriate orders shall be passed on the basis of the materials available on record.

Learned counsel for the petitioner is directed to submit the certified copy of the compromise and settlement arrived at between both the parties in the Title Matrimonial Suit No. 344 of 2013,

including the mediation settlement report which was prepared in the mediation centre, Bokaro.

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 six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. Having taken into consideration and having been satisfied the interim relief granted to the petitioner vide order dated 22.07.2014 shall remain in force till the next date.

J.Minj                                          (Navneet Kumar, J.)