Arbind Pandey @ Arbind Kumar ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2324 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2294 of 2013
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Arbind Pandey @ Arbind Kumar Pandey ... ... 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. Deepak Sahu, Advocate
   For the State                :       A.P.P.
   For the Opp. Party No. 2     :
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Order No. 03: Dated: 28th June, 2022 Learned counsel for the parties is present. 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.

Further, the office is directed to submit a report as to whether notice, issued vide order dated 07.01.2014, has been properly served upon the O.P. No. 2 or not.

(Navneet Kumar, J.) MM