Saiyad Mehajed Ashra Geelani vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1069 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 83 of 2011
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Saiyad Mehajed Ashra Geelani ... ... 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                :       None
   For the Opp. Party No. 2     :       Mr. Deepak Kumar, Advocate
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Order No. 07: Dated: 15th March, 2022 None has appeared for the petitioner as well as for the State. Learned counsel for the O.P. No. 2 is present. Let a 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 sixteen weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM