M/S Mcnally Bharat Engineering ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4561 Jhar

Citation : 2022 Latest Caselaw 4561 Jhar
Judgement Date : 14 November, 2022

Jharkhand High Court

M/S Mcnally Bharat Engineering ... vs The State Of Jharkhand & Anr on 14 November, 2022

              IN      THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 2312 of 2020
              M/s McNally Bharat Engineering Company
              Limited (MBECL) & Ors.                 .....                ...   Petitioners
                                        Versus
              The State of Jharkhand & Anr.           .....               ...   Opposite Parties
                                            with
                                     Cr.M.P. No. 2317 of 2020
              Dinesh Namdeorao Barde                              .....   ...   Petitioner
                                   Versus
      The State of Jharkhand & Anr.                     ..... ...     Opposite Parties
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. Jayesh Gaurav, Advocate.

                                :        Mr. Nipun Bakshi, Advocate.
                                :        Mr. Indrajit Sinha, Advocate.
                                :        Mr. Awinash Kumar, Advocate.
      For the State             :        Mr. Ashish Kumar, A.C. to G.A.-II.
                                :        Mr. P.C. Sinha, A.C. to G.A.-II
      For the O.P. No. 2        :        Mr. Rakesh Kumar Sinha, Advocate.
                                ------
05/ 14.11.2022     I.A. No. 9777 of 2022 has been filed in Cr.M.P. No. 2317 of

2020 on the ground that the learned court is proceeding, in view of the judgment of the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299.

Learned counsel appearing for the O.P. No. 2 in both the cases submits that these matters may kindly be fixed for final disposal, as interim orders are there in favour of the petitioners.

In view of the above and considering that both the petitions are still pending, the prayer made in the aforesaid I.A. is allowed and the same is disposed of as such.

Interim orders, granted earlier, in the respective cases shall remain in force till the next date of listing.

Let these matters appear on 13.12.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-