Kunikui Champia & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 896 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1753 of 2012
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Kunikui Champia & Anr. ... ... 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. S.M.M. Nazar, Advocate For the State : Mr. S.K. Shukla, A.P.P. For the Opp. Party No. 2 : M/s. Preity Sinha & Namit Kumar, Advocates

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Order No. 07: Dated: 07 March, 2022 th

Learned counsel for the parties is present. Learned counsel appearing on behalf of the petitioner submits that the arguing counsel Mr. Praveen Kumar is no more.

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 Email.

(Navneet Kumar, J.) MM