Mrs. Kiran Mazumdar Shaw vs The State Of Jharkhand
2022 Latest Caselaw 4270 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 486 of 2014
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1. Mrs. Kiran Mazumdar Shaw

2. M/s. Biocon Ltd. ... ... Petitioners Versus

1. The State of Jharkhand

2. Shri Sujit Kumar ... ... Opposite Parties With Cr.M.P. No. 266 of 2014

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Arvind Kumar ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Sachin Kumar, Advocate : Mr. Ramesh Kumar, Advocate A.C. to Mr. Arwind Kumar, Advocate For the State : Mr. Ravi Prakash, A.P.P.

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Order No. 11 / Dated: 18 October, 2022 th

Learned counsel for the petitioners and learned counsel for the State as also learned counsel for opposite party No. 2, are present in their respective cases.

Mr. Ravi Prakash, learned counsel for the State is directed to be ready with these cases.

As prayed for on behalf of the petitioners, let these cases be adjourned. In the meantime, 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.

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 these cases be posted under the heading "for admission".

MM                                                 (Navneet Kumar, J.)