Asit C. Mehta Investment ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3922 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 669 of 2008
                                              with
                                       I.A. No. 5654 of 2022
      Asit C. Mehta Investment Intermediates Ltd.
      through Managing Director & Ors.               ..... ... Petitioners
                                 Versus
      The State of Jharkhand & Anr.                 ..... ...     Opposite Parties
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Onkar Nath Tiwari, Advocate. For the State : Mr. Navin Kumar Singh, A.P.P.

      For the O.P. No. 2       :       Mr. R.S. Mazumdar, Sr. Advocate
                               :       Mr. Rishav Kumar, Advocate.
                              ------

25/ 23.09.2022 I.A. No. 5654 of 2022 has been filed for extension of the interim order granted earlier.

Learned counsel appearing for the petitioners submits that in view of the judgment passed by the Hon'ble Apex Court, in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299, it was necessitated to file the aforesaid I.A.

Mr. Mazumdar, learned senior counsel appearing for the O.P. No. 2 fairly submits that a shorter date may kindly be fixed so that the matter can be disposed of.

In view of such submissions, the prayer made in the aforesaid I.A. is allowed.

Let this matter appear on 22.11.2022. Interim order, granted earlier, shall remain in force till the next date of listing.

The aforesaid interlocutory application stands allowed. Since the order has been passed in I.A. No. 5654 of 2022, I.A. No. 10456 of 2019 has become infructuous.

As such, I.A. No. 10456 of 2019 is dismissed as infructuous.

(Sanjay Kumar Dwivedi, J.) Amitesh/-