Jharkhand High Court
Vxl Computers, A Unit Of Vexel Computers ... vs State Of Jharkhand & Ors on 15 September, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.) No. 287 of 2011
VXL Computers .... Petitioner
-Versus-
The State of Jharkhand and Ors. ..... Respondents
With
Cr.M.P. No. 216 of 2013
Crystal Computer Informatics Centre (P) Ltd. .... Petitioner
-Versus-
The State of Jharkhand and Anr. ..... Respondents
With
Cr.M.P. No. 675 of 2014
Shailendra Kumar Sharma and Anr. .... Petitioners
-Versus-
The State of Jharkhand and Anr. ..... Respondents
With
Cr.M.P. No. 815 of 2014
M/s Info Softdata Services Pvt. Ltd. .... Petitioner
-Versus-
The State of Jharkhand and Ors. ..... Respondents
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
For the Petitioners : Mr. Piyush Poddar, Adv. (In W.P. (Cr.) No. 287 of 2011)
Mr. Anil Kumar, Sr Adv. (In Cr. M.P. No. 216 of 2013 & Cr. M.P.
No. 675 of 2014)
Mr. Yogesh Modi, Adv. (In Cr. M.P. No. 815 of 2014)
For the Respondents : : Mr. Bhawesh Kumar, Adv.
22/15.09.2015: Earlier State Government has been directed to complete the investigation.
The counsel for the State submits that the investigation is going on and it will be completed in the short span of time.
Under the said circumstances, put up these cases after four months.
In the meantime, interim order passed on 30.07.2015 shall continue.
( Prashant Kumar,J.) Sharda/-