Gopal Singh Meena & Ors vs The State Of Jharkhand & Anr
2023 Latest Caselaw 382 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 365 of 2018
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Gopal Singh Meena & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Amit Kr. Das, Advocate For the State : Mr. Nehala Sharmin, Spl.P.P. For O.P. No. 2 : Mr. Laxman Kumar, Advocate

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Order No. 05 / Dated: 20th January, 2023

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

Learned counsel for opposite party No. 2 seeks adjournment. As prayed for, let this case be adjourned. 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 six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. Put up this case on 27.02.2023.

         J.Minj                                               (Navneet Kumar, J.)