N.V. Venketeshwara Rao vs The State Of Jharkhand & Anr.
2022 Latest Caselaw 1027 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1140 of 2011
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N. Venkateshwar Rao @ N.V. Venketeshwara Rao Versus The State of Jharkhand & Anr.

With Cr. M.P. No. 1141 of 2011

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N. Venkateshwar Rao @ N.V. Venketeshwara Rao Versus The State of Jharkhand & Anr.

With Cr. M.P. No. 674 of 2011

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N. Venkateshwar Rao Versus The State of Jharkhand & Anr.

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Ms. Neha Pandey, Advocate For the State : Mr. Sunil Kr. Dubey, A.P.P.

(Cr. M.P. No. 1140 of 2011) Mr. Vijoy Kr. Sinha, A.P.P. (Cr. M.P. No. 1141 of 2011) Mr. Ravi Prakash, A.P.P.

(Cr. M.P. No. 674 of 2011) For the Opp. Party No. 2 : None

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Order No. 05: Dated: 11th March, 2022 Learned counsel for the petitioner as well for the State in respective cases are present.

Let a status report be called for from the concerned Court regarding the status of each 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 sixteen (16) weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM