Awadh Mani Pathak vs The State Of Jharkhand
2023 Latest Caselaw 744 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1335 of 2018
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1. Awadh Mani Pathak

2. Gaurav Pathak ... ... Petitioners Versus

1. The State of Jharkhand

2. Ritu Pathak ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Rajesh Kumar, Advocate For the State : Mr. Vijay Kumar Sinha, A.P.P.

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Order No. 06 / Dated: 10 February, 2023 th

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

It is made clear that one more opportunity by way of last indulgence is given to the learned counsel appearing on behalf of the opposite party No. 2, to appear and 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 is pending for 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.)