Ranvijay Sharma vs The State Of Jharkhand & Anr
2022 Latest Caselaw 841 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1671 of 2012
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Ranvijay Sharma ... ... Petitioner 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 Petitioner          :       Mr. R.S. Majumdar, Sr. Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :       Mr. Tejo Mistry, Advocate
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Order No. 04: Dated: 3rd March, 2022 Learned counsel for the parties 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. The report must be received within six weeks from the date of receipt of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM