Neelam vs State Of Rajasthan
2021 Latest Caselaw 18479 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6939/2019

Neelam W/o Darshan Sidana

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondents

For Petitioner(s) : Mr. Aditya S. Rathore For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/12/2021

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 03.03.2020 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 03.03.2020 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

233-payal/-

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