Neelkamal vs Kamla Rathore
2021 Latest Caselaw 15433 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 18047/2018

Neelkamal

----Petitioner Versus Kamla Rathore

----Respondent

For Petitioner(s) : Mr. Hemant Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

04/10/2021

Application (01/21) 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 28.11.2018 granted by this Court is

extended till further orders.

(VIJAY BISHNOI),J

127-pratibha/-

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