Mahendra Solanki vs State Of Rajasthan
2021 Latest Caselaw 2529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 457/2019 Mahendra Solanki & Anr.

----Petitioners Versus State Of Rajasthan & Anr.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Abhijeet Sharma for Mr. Manish
                                                                  Shishodiya
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

Application (1/21) has been preferred on behalf of

the petitioners 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

6.2.2019 granted by this Court is extended till further

orders.

(VIJAY BISHNOI),J

ms rathore

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