Citation : 2022 Latest Caselaw 4909 Raj
Judgement Date : 1 April, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2566/2010
Krishna Niwas
----Petitioner Versus State Of Raj. And Ors.
----Respondent
For Petitioner(s) : Mr. V.D.Dadhich.
Mr. Rahul Lodha through VC.
For Respondent(s) : Mr. H.G.Chanda for Mr. K.K. Bissa, AGC.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
01/04/2022 The matter comes upon an application(01/22) for early hearing of the case and extension of interim order granted by this court dated 19.03.2010, confirmed on 03.01.2013.
Learned counsel for the petitioner submits that in view of the judgment dated 28/03/2018 passed by Hon'ble Supreme Court in the case of Asian Resurfacing of Road Pvt. Ltd. vs. CBI, the interim order granted by this Court may kindly be extended.
Considering the submissions made at bar and the judgment passed by Hon'ble Supreme Court in the case of Asian Resurfacing of Road Pvt. Ltd. vs. CBI, the application is allowed.
The interim order granted by this Court on 19.03.2010 (confirmed on 03.01.2013 by this court) is extended till vacated or modified.
(VINIT KUMAR MATHUR),J 85-Anil Singh- Nitin/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!