Birendra Nath Pandey vs The State Of Jharkhand
2022 Latest Caselaw 4754 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 146 of 2011
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Birendra Nath Pandey ... ... Petitioner Versus

1. The State of Jharkhand

2. Deputy Commissioner, Gumla

3. Sidhnath Singh Supply Inspector, Gumla ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Bipin Bihari, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P.

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Order No. 06 / Dated: 28th November, 2022

Learned counsel for the petitioner and learned counsel for the state are present.

Learned counsel appearing on behalf of the petitioner seeks adjournment.

As prayed for, let this case be adjourned. In the meantime, 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. Let the name of learned counsel or the State Mr. Shiv Shankar Kumar, be reflected in the cause list.

J.Minj                                             (Navneet Kumar, J.)