Ajit Kumar Gulati vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1792 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1128 of 2013
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Ajit Kumar Gulati ... ... 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. Anoop Kr. Mehta, Advocate For the State : Mrs. Lily Sahay, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 03: Dated: 4th May, 2022 No one appears for the O.P. No. 2. Learned counsel for the petitioner as well as for the State is present.

Let the name of Mrs. Lily Sahay, learned A.P.P. for the State be reflected in the cause list.

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 a copy of this order.

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

(Navneet Kumar, J.) MM