Citation : 2022 Latest Caselaw 839 Jhar
Judgement Date : 3 March, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1659 of 2012
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Nand Kishore Prasad & Ors. ... ... Petitioners 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 Petitioners : Mr. R.N. Sahay, Advocate
For the State : A.P.P.
For the Opp. Party No. 2 : None
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Order No. 05: Dated: 3rd March, 2022 None has appeared for the O.P. No. 2. This case is listed after a long time, 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 eight weeks from the date of receipt of this order.
Let this order be communicated either through the FAX or Email.
(Navneet Kumar, J.) MM
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