Jairam Biyar & Ors vs The State Of Jharkhand
2022 Latest Caselaw 3985 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1341 of 2014
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Jairam Biyar & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Tarun Kumar, Advocate For the State : Mrs. Priya Shrestha, A.P.P.

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Order No. 09 / Dated: 27th September, 2022

Learned counsel for the petitioners and learned counsel for the State, are present.

Learned counsel for the petitioners seeks adjournment. As prayed for, let this case be adjourned. In the meantime, 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.)