Raj Bahadur Singh vs The State Of Jharkhand
2023 Latest Caselaw 567 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1170 of 2018
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Raj Bahadur Singh                           ...              ...   Petitioner
                             Versus
1. The State of Jharkhand
2. M/s. Incab Industries Ltd., Jamshedpur   ...              ...     Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Akhouri Avinash Kumar, Advocate : Mr. Indrajit Sinha, Advocate For the State : Mrs. Sushma Aind, A.P.P.

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Order No. 04 / Dated: 2nd February, 2023

Learned counsel for the petitioner and learned counsel for the State are present. No one appears on behalf of opposite party No. 2.

As per the service report it appears that notice has been received by the In-charge M/s. Incab Industries Ltd., Jamshedpur but no one has appeared on behalf of the company.

It is made clear that one more opportunity by way of last indulgence is given for appearance of opposite party No. 2, to argue the matter on the next date, failing which appropriate orders shall be passed on the basis of the materials available on record.

In the meantime, since this case has been listed after a long period of time, 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. Put up this case after four weeks.

J.Minj                                               (Navneet Kumar, J.)