Laxmi Devi & Ors vs The State Of Jharkhand Anr
2022 Latest Caselaw 2218 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2151 of 2013
                                ------

Laxmi Devi & Ors. ... ... Petitioners Versus The State of Jharkhand Anr. ... ... Opp. Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Arun Kumar, Advocate For the State : Mr. Azeemuddin, A.P.P.

   For the Opp. Party No. 2     :       None
                                --------

Order No. 06: Dated: 23rd June, 2022 Learned counsel for the parties is present. No one has appeared for the O.P. No. 2. Let the name of Mr. Azeemuddin, learned A.P.P. be reflected in the cause list on behalf of the State.

This case is listed after 2015, 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 four weeks from the date of receipt of a copy of this order.

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

(Navneet Kumar, J.) MM