Dr. K.C. Bansal vs The State Of Jharkhand & Ors
2022 Latest Caselaw 3540 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 792 of 2014
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Dr. K.C. Bansal ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner          : Mr. Mokhtar Khan, Advocate
   For the State               : Addl.P.P.
   For the Opp. Party No. 3    : Mr. Manish Kumar, Advocate
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Order No. 14: Dated: 5th September, 2022 Learned counsels for the parties are present. Learned counsel for the petitioner is directed to serve a copy to Opp. No. 2 Central Government counsel i.e. Labour Enforcement Officer.

In the meantime, let status report be called for from the concerned Court regarding the status of the 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 six weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM