Shankar Kumar Pramanik vs The State Of Jharkhand
2022 Latest Caselaw 2359 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr.M.P. No. 2408 of 2013
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Shankar Kumar Pramanik ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner         :       Mr. Rita Kumar, Advocate
For the State              :       Mr. A.P.P.
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Order No. 04 / Dated: 29 June, 2022 th

The learned counsel for the parties are present. The case is listed after 15.09.2014 i.e. 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 four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

(Navneet Kumar, J.) J.Minj