Baijnath Pathak vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2782 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 188 of 2014
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Baijnath Pathak @ Baidyanath Pathak & 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. A.K.Kashyap, Sr. Advocate
                             Mr. Anurag Kashyap, Advocate
For the State              : Mr. A.P.P.
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Order No. 04 / Dated: 20th July, 2022

Learned Sr. counsel Mr. A.K.Kashyap is present on behalf of the petitioners. Learned counsel for the State is also present.

It appears from the record that on earlier occasion notice was issued but neither the A.D. nor the undelivered registered post has been received, therefore, in the interest of justice the learned counsel is directed to take fresh steps for the issuance of notice to opposite party No. 2 for which requisites etc. must be filed within six weeks.

In the meantime, since 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.)