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Basanti Lal vs A.D.J. No.3 Bhilwara And Anr
2021 Latest Caselaw 10011 Raj

Citation : 2021 Latest Caselaw 10011 Raj
Judgement Date : 2 July, 2021

Rajasthan High Court - Jodhpur
Basanti Lal vs A.D.J. No.3 Bhilwara And Anr on 2 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6490/2015

Basanti Lal

----Petitioner Versus A.D.J. No.3 Bhilwara And Anr

----Respondent

For Petitioner(s) : Mr. V.D. Gaur (through VC) For Respondent(s) : Mr. Praveen Vyas (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

02/07/2021

The application (Inward No.01/2021 dated 15.02.2021) 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 03.07.2015 granted by

the Court is extended till further orders.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.74

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