Makhan Lal Sharma vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2293 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2255 of 2013
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Makhan Lal Sharma ... ... 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           :       None
   For the State                :       A.P.P.
   For the Opp. Party No. 2     :
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Order No. 04: Dated: 27th June, 2022 No one appears for the petitioner. As a last indulgence, let this case be adjourned. 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 this order.

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

(Navneet Kumar, J.) MM