Chairman Cum Managing Director vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1782 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. M.P. No. 1079 of 2013
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Chairman cum Managing Director, Bharat Heavy Electricals Limited & 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 Petitioner : Mr. Akhouri A. Kumar, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

   For the Opp. Party No. 2     :
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Order No. 03: Dated: 04 May, 2022 th

Learned counsel on behalf of the petitioners is present. Learned A.P.P. is present for the State. Let 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.

In the meantime, learned A.P.P. is directed to file counter affidavit in this case.

(Navneet Kumar, J.) MM