Shyam Kishore Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1252 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2710 of 2012
                               ------

Shyam Kishore Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Manoj Tandon, Advocate For the State : Mrs. Nehala Sharmim, A.P.P.

   For the Opp. Party No. 2    :
                               --------

Order No. 13: Dated: 29th March, 2022 Learned counsel for the parties is present. Learned A.P.P. is directed to procure the case diary and submit the same before this Court.

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 week weeks from the date of receipt of this order.

Interim order dated 16.01.2018 shall continue till the next date. Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM