Keshulal Dangi vs State Of Rajasthan
2021 Latest Caselaw 17497 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 3112/2019

Dhalu Kumar Lalwani

----Petitioner Versus State

----Respondent Connected With S.B. Criminal Misc(Pet.) No. 3113/2019 Keshulal Dangi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vikram Singh Rajpurohit For Respondent(s) : Mr. Anda Ram Choudhary, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/11/2021

S.B. Criminal Misc(Pet.) No. 3112/2019 :

The appellant has moved the present application (01/2021)

inter alia seeking extension of interim order by indicating that

notwithstanding the interim order dated 18/06/2019 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 18/06/2019 passed by this Court is

extended till vacated or modified.

(2 of 2) [CRLMP-3112/2019]

S.B. Criminal Misc(Pet.) No. 3113/2019 :

The appellant has moved the present application (01/2021)

inter alia seeking extension of interim order by indicating that

notwithstanding the interim order dated 18/06/2019 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 18/06/2019 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

157-158/SanjayS/-

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