Manoj Kumar Singh & Anr vs The State Of Jharkhand & Anr
2023 Latest Caselaw 76 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 173 of 2018
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Manoj Kumar Singh & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mrs. J.K. Mazumdar, Advocate For the State : Mr. Subodh Kr. Dubey, Addl.P.P.

   For the Opp. Party No. 2     : None
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Order No. 03: Dated: 3rd January, 2023 No one has appeared for the O.P. No. 2. Learned counsel for the petitioner and learned Addl.P.P. for the State are present.

Let this case be adjourned for appearance of the O.P. No. 2 to argue this case, failing which an appropriate order shall be passed.

Let the name of Mr. Subodh Kr. Dubey, learned Addl.P.P. be reflected in the cause list on behalf of the State.

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