Amit Gupta vs The State Of Jharkhand
2023 Latest Caselaw 569 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 390 of 2019
                                 ------

Amit Gupta                                      ...      ...   Petitioner
                                   Versus
1. The State of Jharkhand
2. Sri Pankaj Tiwary                            ...      ...     Opposite Parties

CORAM:       HON'BLE MR. JUSTICE NAVNEET KUMAR
                           --------
For the Petitioner         : Mr. Sangam Kumar, Advocate
For the State              : Mr. Pankaj Kumar Mishrs, A.P.P.
For O.P. No. 2             : Mr. Nilesh Kumar, Advocate
                           : Ms. Khusboo Kumari, Advocate
                           --------

Order No. 09 / Dated: 2nd February, 2023

Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No. 2.

This case has been listed after a long period of time. In this view of the matter, 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. Let the name of Mr. Nilesh Kumar, learned counsel for opposite party No. 2, be reflected in the cause list.

J.Minj                                                        (Navneet Kumar, J.)