Lilawati Devi & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1930 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1365 of 2013
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Lilawati Devi & 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 Petitioners         :       Mr. Awadesh Pandey, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :       Mr. Aditya Kumar, Adovcate
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Order No.06: Dated: 11th May, 2022 Mr. Awadesh Pandey, learned counsel appearing on behalf of the petitioners submitted that he would file a fresh Vakalatnama on behalf of the petitioners in this case and seeks adjournment.

Learned counsel on behalf of the opposite party no.2 is present.

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