Mahendra Kumar Agarwalla & Anr vs The State Of Jharkhand
2022 Latest Caselaw 893 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1978 of 2013
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Mahendra Kumar Agarwalla & Anr. ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties With Cr. M.P. No. 2146 of 2013

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Asim Kumar Agarwalla @ Asim Agarwalla ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mrs. J.K. Mazumdar, Advocate (Cr. M.P. No. 1978 of 2013) Mr. Ajay Sah, Advcoate (Cr. M.P. No. 1978 of 2013) For the State : A.P.P.

For the Opp. Party No. 2 : Mr. Pradeep Kumar, Advocate (In both the cases)

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Order No. 06: Dated: 07th March, 2022 Learned counsels for the parties are present. Learned counsel for the O.P. no. 2 prays for further two weeks' time to file counter affidavit.

As a last chance given to the O.P. No. 2 this case is adjourned. Let a status report be called for from the concerned Court regarding the status of both the cases 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 Email.

Interim order granted in both the Cr.M.Ps. shall remain in force till the next date.

(Navneet Kumar, J.) MM