Renu Dalmia & Anr. vs The State Of Jharkhand & Anr.
2022 Latest Caselaw 962 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 2095 of 2012
                                ------

Renu Dalmia & Anr. Versus The State of Jharkhand & Anr.

With Cr. M.P. No. 2087 of 2012

------

Tushal Dalmia & Anr. Versus The State of Jharkhand & Anr.

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Akhouri A. Kumar, Advocate For the State : Mr. Sanjay Shrivastava, A.P.P.

(Cr. M.P. No. 2095 of 2012) Mrs. Niki Sinha, A.P.P.

(Cr. M.P. No. 2087 of 2012) For the Opp. Party No. 2 :

--------

Order No. 08: Dated: 9 March, 2022 th

Learned counsel for the parties is present. Let the name of Mr. Sanjay Srivastava, learned A.P.P. in Cr.M.P. No. 2095 of 2012 and Mrs. Niki Sinha, learned A.P.P. in Cr.M.P. No. 2087 of 2012 be reflected in the cause list for the State.

Learned A.P.P. in Cr.M.P. No. 2095 of 2012 for the State is directed to file counter affidavit in coordination with Factory Inspector.

Let a status report be called for from the concerned Court regarding the status of the 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. The report must be received within twelve weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM