Citation : 2021 Latest Caselaw 15519 Raj
Judgement Date : 5 October, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 15116/2017
Narayan Purohit And Ors.
----Petitioner Versus Dinesh Purohit
----Respondent
For Petitioner(s) : Mr. Nitesh Mathur
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order
05/10/2021
An 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 14.02.2018 granted by this Court is
extended till further orders.
(VIJAY BISHNOI),J
107-akash/-
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