Sainik Mining And Allied Services ... vs The State Of Jharkhand
2023 Latest Caselaw 193 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 228 of 2018
                                ------

Sainik Mining and Allied Services Ltd. Through its Authorized Signatory Narayan Singh Rathore ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Party

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Harsh Raj, Advocate For the State : Mr. Subodh Kr. Dubey, Addl.P.P.

--------

Order No. 03: Dated: 11th January, 2023 Learned counsel for the parties is present. Learned counsel for the petitioner seeks adjournment. As prayed for, let this case be adjourned. In the meantime, let status report be called for from the concerned Court regarding the status of the 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 a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM