Ranbir Singh vs Sangeeta Singh
2022 Latest Caselaw 1224 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2669 of 2012
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Ranbir Singh ... ... Petitioner Versus Sangeeta Singh ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner          :       Mr. Vineet Prakash, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :       Mr. Awinash Akhouri, Advocate
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Order No. 08: Dated: 28th March, 2022 Learned counsel for the parties is present. It is pointed out that it is a matrimonial dispute between the husband and wife and Cr. Revision No. 1357 of 2017 pending before this Court which has been disposed of 13.08.2018.

Since the case is listed after a long 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 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