Ratnesh Kant Jha vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3677 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. M.P. No. 1145 of 2014
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Ratnesh Kant Jha ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Awinash Kumar, Advocate For the State : Mr. Jitendra Pandey, Addl.P.P.

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Order No. 10: Dated: 13 September, 2022 th

Learned counsel for the parties is present. Learned Addl.P.P. for the State seeks adjournment to file a comprehensive counter affidavit in this case.

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 four weeks from the date of receipt of a copy of this order.

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

Learned Adll.P.P. is directed to file a comprehensive counter affidavit in compliance of the order dated 02.03.2020.

Learned counsel for the petitioner is directed to serve a copy of the petition to the learned Addl.P.P.

(Navneet Kumar, J.) MM/-