Citation : 2022 Latest Caselaw 1991 Jhar
Judgement Date : 13 May, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1531 of 2013
------
Manohar Choubey & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties
--------
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
--------
For the Petitioner : Mrs. J.K. Mazumdar, Advocate
For the State : A.P.P.
For the Opp. Party No. 2 : Mr. Sidhartha Roy, Advocate
--------
Order No. 06: Dated: 13th May, 2022 Learned counsel for the petitioners and opposite party no. 2 are 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 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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!