Atwa Uraon & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1824 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI

               Cr. M.P. No. 639 of 2013
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Atwa Uraon & Ors. ... ... 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. Suraj Kishroe, Advocate For the State : Mr. Vishwanath Roy, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 04: Dated: 5th May, 2022 Learned counsel appearing for the petitioner seeks adjournment.

Let the name of Mr. Vishwanath Roy, learned A.P.P. be reflected in the cause list on behalf of 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 twelve 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