Pradeep Kumar Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2232 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2111 of 2013
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Pradeep Kumar Singh & Anr. ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner           :       Mr. B.K. Dubey, Advocate
   For the State                :       A.P.P.
   For the Opp. Party No. 2     :       Mr. Hadish Ansari, Advocate
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Order No. 03: Dated: 23rd June, 2022 Learned counsel for the parties is present. This case is listed after the year 2013 and, therefore, 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 six weeks from the date of receipt of a copy of this order.

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

In the meantime, learned counsel for the O.P. No. 2 is directed to file counter affidavit.

(Navneet Kumar, J.) MM