Citation : 2021 Latest Caselaw 17769 Raj
Judgement Date : 25 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2671/2013
Jeev Raj
----Petitioner Versus State And Anr.
----Respondent
For Petitioner(s) : Mr. Ashok Kumar for Mr. Vineet Jain For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
25/11/2021
IA No. 01/2021:
The petitioner has moved the present application inter alia
seeking extension of interim order by indicating that
notwithstanding the interim order dated 18.12.2013 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 18.12.2013 passed by this Court is
extended till vacated or modified.
(VINIT KUMAR MATHUR),J
34-praveen/-
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