Jharkhand High Court
Vxl Computers, A Unit Of Vexel Computers ... vs State Of Jharkhand & Ors on 23 January, 2015
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.) No. 287 of 2011
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VXL Computers .... Petitioner
-Versus-
The State of Jharkhand and Ors. ..... Respondents
With
Cr.M.P. No. 815 of 2014
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M/s Info Softdata Services Pvt. Ltd. .... Petitioner
-Versus-
The State of Jharkhand and Ors. ..... Respondents
With
Cr.M.P. No. 675 of 2014
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Shailendra Kumar Sharma and Anr. .... Petitioners
-Versus-
The State of Jharkhand and Anr. ..... Respondents
With
Cr.M.P. No. 216 of 2013
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Crystal Computer Informatics Centre (P) Ltd. .... Petitioner
-Versus-
The State of Jharkhand and Anr. ..... Respondents
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
For the Petitioners : : M/s. Yogesh Modi
For the Respondents : : M/s. Pankaj Kumar, A.P.P.
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13/ 23.01.2015Though there were directions by order dated 10.01.2014 and also by order dated 21.03.2014 to complete the investigation of the case at the earliest, but it is submitted by the learned counsels that the investigation has not yet been concluded in the case.
It is submitted by learned counsel in Cr.M.P. No. 675 of 2014 as also by learned counsel for the State Electricity Board, that a Committee has been constituted for looking into the matter and they are in the process of mediation in which the next date fixed is 21.02.2015.
Learned counsel for the State also prays for time for seeking instructions regarding conclusion of the investigation.
At the request of the learned counsels for both the parties, put up these matters on 13.3.2015.
(H.C.Mishra, J.) D.S.