Anant J. Talaulicar & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3951 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 3399 of 2013
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Anant J. Talaulicar & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Amit Kr. Das, Advocate For the State : Mr. Fahad Allam, Addl.P.P.

   For the Opp. Party No. 2    :
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Order No. 08: Dated: 26th September, 2022 Learned counsel for the parties is present. Learned Addl.P.P. for the State prays for copy of the petition and other required documents.

Learned counsel for the petitioner is directed to provide a copy of petition and other required documents to the learned Addl.P.P. to effectively assist the court.

The status report called for from the court concerned has been received by which it appears that the case is pending.

Learned counsel appearing on behalf of the petitioner submits that an I.A. No. 5534 of 2019 has been filed praying therein for extension of order of stay or fixing an early date of final hearing. It is urged on behalf of the petitioner that the stay has been vacated on the basis 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 and the court below has proceeded with this case and therefore it is urged on behalf of the petitioners let interim order relief be granted to the petitioner be extended till next date of hearing.

Learned counsel for the petitioner submits that in the light of the submission of the learned Addl.P.P. let this case be adjourned. Having satisfied with the grounds taken in the interlocutory application, the interim order dated 27.04.2015 be extended till the next date of hearing.

Accordingly, I.A. No. 5534 of 2019 gets disposed of.

(Navneet Kumar, J.) MM