Pratap vs Geeta Devi
2021 Latest Caselaw 15325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12114/2018

Pratap

----Petitioner Versus Geeta Devi & Ors.

----Respondents

For Petitioner(s) : Mr. A.K. Babel

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Applications have 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.

Having heard learned counsel for the petitioner and after perusing the material available on record, prima facie, it appears that it is a case where stay is required to be continued to secure the ends of justice. Hence, the applications are allowed. The interim order dated 5.9.2018 granted by this Court is extended till further orders.

(VIJAY BISHNOI),J

198-msrathore/-

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