Citation : 2022 Latest Caselaw 2728 Jhar
Judgement Date : 18 July, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 2918 of 2013
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Upendra Kumar Singh & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioners : Mr. Avishek Prasad, Advocate
For the State : Mr. A.P.P.
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Order No. 07 / Dated: 18th July, 2022 No one appears on behalf of the petitioner. 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 six weeks from the date of receipt of this order.
Let this order be communicated either through FAX or Email.
J.Minj (Navneet Kumar, J.)
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