Citation : 2023 Latest Caselaw 202 Jhar
Judgement Date : 11 January, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 4194 of 2018
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Vibhuti Bhushan Sharma @ Vibhuti Sharma & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioners : Mr. Vijay Kr. Roy, Advocate For the State : Mr. A.P.P.
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Order No. 05 / Dated: 11th January, 2023
No one appears on behalf of the petitioners. Learned counsel for the State is present.
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.)
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