Gopal Poddar vs The State Of Jharkhand & Anr
2023 Latest Caselaw 196 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 55 of 2018
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Gopal Poddar                         ...     ...              Petitioner
                           Versus
The State of Jharkhand & Anr.        ...     ...                Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Indrajit Sinha, Advocate For the State : Mr. Bhola Nath Ojha, A.P.P. For O.P. No. 2 : Ajay Kumar Sah, Advocate

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Order No. 03 / Dated: 11th January, 2023

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No. 2 are present.

Learned counsel appearing on behalf of the petitioner seeks adjournment. Let this case be adjourned by way of last opportunity. In the meantime, 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.)