Ratni Daevi vs State Of Rajasthan

Citation : 2021 Latest Caselaw 16778 Raj
Judgement Date : 10 November, 2021

Rajasthan High Court - Jodhpur
Ratni Daevi vs State Of Rajasthan on 10 November, 2021
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Misc(Pet.) No. 3717/2019 Ratni Daevi

----Petitioner Versus State Of Rajasthan

----Respondent For Petitioner(s) : Mr. Anirudh Purohit For Respondent(s) : Mr. S.K. Bhati, PP HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 10/11/2021 The appellant has moved the present application (02/2021) inter alia seeking extension of interim order by indicating that notwithstanding the interim order dated 27/09/2019 passed by this Court, the trial Court is proceeding with the matter in light of judgment dated 28.03.2018 of Hon'ble Supreme Court in the case of Asian Resurfacing of Road Pvt. Ltd. & Anr. V/s CBI.

For the reasons stated in the application, the same is allowed.

The interim order dated 27/09/2019 passed by this Court is extended till vacated or modified.

(VINIT KUMAR MATHUR),J 126-SanjayS/-

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