Madan Mohan And Ors vs Badri Narayan And Ors
2022 Latest Caselaw 5102 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6010/2010

Madan Mohan And Ors.

----Petitioners Versus Badri Narayan And Ors.

----Respondents

For Petitioner(s) : Mr. Akshay Nagori For Respondent(s) : Mr. Narendra Thanvi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

05/04/2022

IA No. 1/2022:-

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 02.11.2010 passed by

this Court, the trial Court is proceeding with the matter in light of

judgment dated 28.03.2018 of Hon'ble Supreme Court in the case

of Asian Resurfacing of Road Pvt. Ltd. & Anr. V/s CBI.

For the reasons stated in the application, the same is

allowed.

The interim order dated 02.11.2010 passed by this Court is

extended till vacated or modified.

Issue fresh notice to the unserved respondents, returnable

within a period of four weeks.

(VINIT KUMAR MATHUR),J

34-Shahenshah/-

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