Smt. Chandi Bai vs Harlal And Ors
2021 Latest Caselaw 15425 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 13947/2015

Smt. Chandi Bai

----Petitioner Versus Harlal And Ors.

----Respondent

For Petitioner(s) : Mr. Sanjay Nahar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

04/10/2021

Application (01/2021) 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.

Having heard learned counsel for the parties 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 aforesaid application is allowed.

The interim order dated 10.12.2015 granted by this Court is

extended till further orders.

(VIJAY BISHNOI),J

109-akash/-

Powered by TCPDF (www.tcpdf.org)