Abdul Sattsr & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3916 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 995 of 2014
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Abdul Sattsr & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Md. Imtiaz Khan, Advocate For the State : Mr. Fahad Allam, A.P.P. Opposite Party No. 2 : Mr. Naiyar Eqbal, Advocate

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Order No. 04 / Dated: 23rd September, 2022

Learned counsel for the petitioner and the learned counsel for the State as also leaned counsel for opposite party No. 2, are present.

Learned counsel appearing on behalf of the petitioners seeks adjournment as the arguing counsel is out of station.

As prayed for, let this case be adjourned. In the meantime, since this case is listed after a long period of time, i.e. after 04.02.2015, 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.

J.Minj                                              (Navneet Kumar, J.)