Badri Lal vs Lrs Of Late Shri Banshi Lal

Citation : 2021 Latest Caselaw 15328 Raj
Judgement Date : 1 October, 2021

Rajasthan High Court - Jodhpur
Badri Lal vs Lrs Of Late Shri Banshi Lal on 1 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 7885/2010 Badri Lal

----Petitioner Versus Lrs Of Late Shri Banshi Lal

----Respondents For Petitioner(s) : Mr. Abhinav Jain For Respondent(s) : Mr. Sanjay Nahar HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 01/10/2021 Application (01/21) has been preferred on behalf of the petitioner seeking extension of interim order in view of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. Vs. Central Bureau of Investigation, reported in (2018) 16 SCC 299.

Having heard learned counsel for the parties and after perusing the material available on record, prima facie, it appears that it is a case where stay is required to be continued to secure the ends of justice. Hence, the aforesaid application is allowed. The interim order dated 25.8.2010 granted by this Court is extended till further orders.

(VIJAY BISHNOI),J 172-msrathore/-

(Downloaded on 04/10/2021 at 08:42:47 PM)

Powered by TCPDF (www.tcpdf.org)