M/S Navin Kr. Singh vs Unknown
2022 Latest Caselaw 1012 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P (Cr.) No. 466 of 2017
                                        With
                                  W.P.(Cr.) No. 314 of 2011
                                         With
                                  W.P.(Cr.) No. 211 of 2012
                                         With
                                  W.P.(Cr.) No. 217 of 2012
                                         With
                                  Cr.M.P. No. 1149 of 2012
                                         With
                                  Cr.M.P. No. 1153 of 2012
                                         With
                                  Cr.M.P. No. 1415 of 2012
                                         With
                                  Cr.M.P. No. 2857 of 2013
                                        With
                                   Cr.M.P. No. 3219 of 2013
                                               -----

               CORAM        :      HON'BLE MR. JUSTICE ANANDA SEN.
                                      (Through: Video Conferencing)
                                                      -----
               For the Petitioner(s):           M/s Navin Kr. Singh, Siddhartha Ranjan, Pandey

Neeraj Rai, Vijay Kant Dubey, Advocates.

For the Intervenor: Mr. Shambhu Nath Singh, Advocate.

               For the CBI:                     Mr. Prashant Pallav, ASGI
                                                      -----

/11.03.2022:                An   Interlocutory Application being I.A. No. 11064 of 2019 has been

filed in Cr.M.P. No. 1149 of 2012, by which, the proposed intervenor, Kavita Lakhotia, seeks permission to intervene in this proceeding.

Counsel for the proposed intervenor after lengthy argument submits that he wants to further address this Court by citing several other judgments, for which, he prays for two weeks time.

Prayer is allowed.

List these cases after two weeks when this Court again hear the intervenor application being I.A. No. 11064 of 2019 and will decide that the proposed intervenor has got any locus to intervene in this proceeding before this Court or not.

It is made clear that on or before the next date, the proposed intervenor will file a short notes of argument only on the point of maintainability of the intervention application and locus of the intervenor.

  Anu/-C.P.3                                                               (ANANDA SEN, J.)