Rajeev Kumar Singh @ Rajeev Kumar vs The State Of Jharkhand Through Cbi
2022 Latest Caselaw 788 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. M.P. No. 1411 of 2009
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Rajeev Kumar Singh @ Rajeev Kumar ... ... Petitioner Versus The State of Jharkhand through CBI ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner                  :Mr. P.N. Rai, Advocate
For the CBI                         : None
For the informant-RITES Ltd.        : Mr. Vikash Pandey, Advocate

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Order No.7 : Dated: 2 March, 2022 Learned counsels for the petitioner Mr. P.N. Rai along with Ms. Rakhi Sharma are present.

No one appears on behalf of CBI.

Learned counsel for the informant- RITES Ltd., 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.

Let this order be communicated either through the FAX or E-mail.

(Navneet Kumar, J.) tarun