Goutam Mehra vs The State Of Jharkhand
2022 Latest Caselaw 2096 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1315 of 2013
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Goutam Mehra ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. ....., Advocate For the State : Mr. Hatim, A.P.P.

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Order No. 05: Dated: 8 June, 2022 th

Learned counsel for the parties is present. Learned counsel for the petitioner seeks adjournment on the ground that the conducting lawyer is out of station.

The case is listed after a long period of time, let status report 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 twelve weeks from the date of receipt of a copy of this order.

Learned A.P.P. is directed to file counter affidavit by the next date.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM