Manish Kumar Gupta @ Manish Gupta @ ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1997 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2221 of 2013
                               ------

Manish Kumar Gupta @ Manish Gupta @ Manish Kumar ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

   For the Petitioner          : Mr. Chandrajit Mukherjee, Advocate
   For the State               : A.P.P.
   For the Opp. Party No. 2    : None
                               --------
   Order No. 07: Dated: 13 May, 2022
                           th

Learned counsel for the petitioner is present. This case is listed after 2015, 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 eight weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

Learned counsel for the petitioner is directed to take fresh steps for service of notice upon O.P. No. 2 by ordinary process as well by registered cover with A/D for which requisites etc. must be filed within a period of four weeks, failing which this application shall stand rejected without further dereference to the Bench.

(Navneet Kumar, J.) MM