Jharkhand High Court
State Through Cbi vs Dr. Dukhit Ram & Ors. -- --- Opp. Parties on 11 December, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 3160 of 2018
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State through CBI --- --- Petitioner Versus Dr. Dukhit Ram & Ors. -- --- Opp. Parties With Cr.M.P. No. 2170 of 2019 Uday Narayan Sinha & Anr. --- --- Petitioners Versus The Union of India through CBI -- --- Opp. Party
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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh Through Video Conferencing
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(in Cr.M.P. No. 3160/2018) For the Petitioner : Mr. Rohit Sinha, Adv. For the Opp. Parties : Mr. Saurabh Shekhar, Adv.
(in Cr.M.P. No. 2170/2019) For the Petitioners : Mr. Saurabh Shekhar, Adv. For the Opp. Party : Mr. Rohit Sinha, Adv.
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16/11.12.2020 In Cr.M.P. No.3160/2018 Mr. Saurabh Shekhar representing the opposite parties submits that some of the opposite parties have expired during pendency of this application. He would be filing a supplementary affidavit to bring on record the relevant facts.
Learned counsel Mr. Rohit Sinha prays for an adjournment on the ground of bereavement in the family of Mr. Rajiv Sinha, learned A.S.G.I. As prayed for by learned counsel for the parties, let these cases be adjourned for four weeks.
(Aparesh Kumar Singh, J.) Shamim/