Dr. Prakash Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1968 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1448 of 2013
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Dr. Prakash Singh & 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. Sumeet Gadodia Mr. Rajiv Ranjan, Advocates For the State : Mrs. Vandana Bharti, A.P.P. For the Opp. Party No. 2 : Mr. Pratiush Lala, Advocate

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Order No.03: Dated: 12 May, 2022 th

Learned counsel on behalf of the petitioners is present. Learned counsel for the opposite party no. 2 is present. Let the name of Mrs. Vandana Bharti, 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