Hari Shankar Pathak vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4354 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2017 of 2014
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Hari Shankar Pathak ... ... Petitioner 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. Ashok Kr. Singh, Advocate
   For the State               : Addl.P.P.
   For the Opp. Party No. 2    : Mr. Rohan Mazumdar, Advocate
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Order No. 05: Dated: 1st November, 2022 Learned counsel for the parties is present. This case is listed after a long period of time, 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 four 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