Om Prakash Mishra @ Om Prakash & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4508 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 2260 of 2014
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Om Prakash Mishra @ Om Prakash & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners        : Mr. Rajesh Lala, Advocate
For the State              : Mr. A.P.P.
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Order No. 06 / Dated: 10th November, 2022

Learned counsel for the petitioners and learned counsel for the State, are present. No one appears on behalf of opposite party No. 2.

Learned counsel appearing on behalf of the petitioners seeks adjournment.

This case is listed after a long period of time i.e. after 25.04.2017. Let the present status of the case be called for from the concerned Court regarding the status of this 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 this order.

Let this order be communicated either through FAX or Email.

It is made clear that one more opportunity by way of last indulgence is given to the learned counsel for opposite party No. 2 to appear and argue the matter, failing which appropriate orders shall be passed on the basis of the materials available on record.

J.Minj                                               (Navneet Kumar, J.)