Jharkhand High Court
M/S Apical Exim Private Limited vs The State Of Jharkhand & Anr. .... ... on 8 April, 2022
Author: Navneet Kumar
Bench: Navneet Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No.243 of 2013
M/s Apical Exim Private Limited
Represented its Director ..... Petitioner
Versus
The State of Jharkhand & Anr. .... Opposite Parties
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
For the Petitioner : Mr. Pradyumna Poddar , Advocate
For the State : Mrs. Vandana Bharti, APP
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5/08.04.2022 The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.
Learned counsel for the petitioner and learned counsel for the State are present. Let the name of APP appearing on behalf of the State be reflected in the daily cause list.
The case is listed after a long time, therefore, let a present status report of the case be called for from the concerned court below, which must be received within 12 weeks from the date of receipt of the order, in the light of the order passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Limited & Anr. Vs. Central Bureau of Investigation, reported in (2018) 16 SCC 299.
Let this order be communicated to the court below concerned by FAX / Email.
(Navneet Kumar, J.) R.Kumar