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Smt. Farida Banu vs Shyam Sunder And Anr
2021 Latest Caselaw 199 Raj

Citation : 2021 Latest Caselaw 199 Raj
Judgement Date : 6 January, 2021

Rajasthan High Court - Jodhpur
Smt. Farida Banu vs Shyam Sunder And Anr on 6 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 10737/2015

Smt. Farida Banu

----Petitioner Versus Shyam Sunder And Anr.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Deelip Kawadia (through VC)
                                   For Respondent(s)        :



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2021

Application (01/20) 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 6.10.2015

granted by this Court is extended till further orders.

(VIJAY BISHNOI),J

72-msrathore/-

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