Pankaj Kumar And Others vs The State Of Jharkhand
2022 Latest Caselaw 1136 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No.2537 of 2012
        Pankaj Kumar and others                ..... Petitioners
                                 Versus
        The State of Jharkhand                 .... Opposite Party
                                 With
                       Cr.M.P. No.2538 of 2012
       M/s Koderma Gas Agency through Pankaj Kumar, Koderma
                                               ..... Petitioner
                                 Versus
        The State of Jharkhand                 .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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        For the Petitioner      : None
        For the State           : Mr. Bishwambhar Shastri, A.P.P.


07/23.03.2022         No one appears on behalf of the petitioners.

Let the status report of the connected case be called for from the concerned Court in the light of the judgment passed by 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 reach this Court within sixteen weeks from the date of receipt of a copy this order.

Learned A.P.P. is directed to procure the case diary of this case also.

Let this order be communicated either through Fax or e-mail.

(Navneet Kumar, J.) R. Kumar////