Pinaki Das vs The State Of Jharkhand
2023 Latest Caselaw 603 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1069 of 2018
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Pinaki Das                             ...     ...           Petitioner
                            Versus
1. The State of Jharkhand

2. Labour Enforcement Officer (Central), Chaibasa ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Indrajit Sinha, Advocate For the State : Mr. Krishna Shankar, A.P.P.

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Order No. 04 / Dated: 3rd February, 2023

Learned counsel for the petitioner and learned counsel for the State are present.

Learned counsel appearing on behalf of the petitioner seeks adjournment. Learned counsel for the State is directed to file the counter in this case positively by the next date.

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.

J.Minj                                                     (Navneet Kumar, J.)