Jaheer Ahmed @ Hazi Mahammed vs Jarina Parveen And Ors
2021 Latest Caselaw 196 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3588/2017

Jaheer Ahmed @ Hazi Mahammed

----Petitioner Versus Jarina Parveen And Ors.

----Respondents

For Petitioner(s) : Mr. B.L. Kudan (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2021

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.

For the reasons indicated in the aforesaid application,

the same is allowed. The interim order dated 28.3.2017

granted by this Court is extended till further orders.

List the matter on the date already fixed by the office.

(VIJAY BISHNOI),J

104-msrathore/-

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