Renu Singh & Anr vs The State Of Jharkhand And Anr
2022 Latest Caselaw 1884 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1191 of 2013
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Renu Singh & Anr. ... ... Petitioners Versus The State of Jharkhand and Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioners         :       None
   For the State               :       Mr. Shailesh Kr. Sinha, A.P.P.
   For the Opp. Party No. 2    :
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Order No. 06: Dated: 09th May, 2022 The case is listed after 2013, 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 five 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