Ram Dahin Sao vs The State Of Jharkhand
2022 Latest Caselaw 4173 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 1624 of 2014
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Ram Dahin Sao ... ... Petitioner Versus

1. The State of Jharkhand

2. State Drug Controller, Namkum

3. The Drug Inspector, Palamau ... ... Opposite Parties With Cr.M.P. No. 1626 of 2014

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M/s Aditya Birla Chemicals (India) Ltd.

Palamau                             ...    ...  Petitioner
                             Versus
1. The State of Jharkhand

2. State Drug Controller, Namkum

3. The Drug Inspector, Palamau ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Vikas Pandey, Advocate (In both cases) For the State : Mr. Sunil Kumar Dubey, A.P.P.

(In both cases)

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Order No. 08 / Dated: 13th October, 2022

Learned counsel for the petitioners and learned counsel for the State are present.

Both the aforesaid cases arise out of the same C.G. Case No. 3 of 2013 and hence they are taken up together.

Learned counsel appearing on behalf of the petitioners in both the aforesaid cases submitted that the aforesaid cases have been listed after a long period of time i.e. after 11.08.2016 and therefore, let the present status of these cases be called for.

In view of the aforesaid submission, let the present status of these cases be called for from the concerned Court regarding the status of these cases 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.

Cr.M.P. No. 1624 of 2014 With Cr.M.P. No. 1626 of 2014

The report must be received within six 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 Mr. Sunil Kumar Dubey appear in the cause list on behalf of the State.

R. Kumar                                           (Navneet Kumar, J.)