Union Of India Through Cbi vs M/S Jindal Steel Products & Ors
2023 Latest Caselaw 2091 Jhar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. M. P. No. 3736 of 2022
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Union of India through CBI, ACB, Dhanbad ... .... Petitioner Versus M/s Jindal Steel Products & Ors. ... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the CBI : M/s Anil Kumar, Addl.S.G.I.

Nitish Parth Sarthi & Chandana Kumari, AC to Addl.S.G.I. For the Opp. Parties : None

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Oral Order 06 / Dated : 18.05.2023

On perusal of the office note, it appears that the notice, issued, has been

returned unserved.

Under the circumstance, let notice be served on opposite party nos. 1 to 3

through the counsel appearing before the court below.

The petitioner is directed to furnish requisites of notice within one week after

summer vacation.

Unserved copy, if any, may be utilized.

Put up this case on 05.07.2023.

In the meantime, final judgment will not be delivered by the court below.

(Gautam Kumar Choudhary, J.) AKT