Smt. Indu Sankhla vs Megma Fincorps Ltd. And Anr
2022 Latest Caselaw 5715 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14085/2017

Smt. Indu Sankhla

----Petitioner Versus Megma Fincorps Ltd. And Anr.

----Respondent

For Petitioner(s) : Mr. Prashant Tatia For Respondent(s) : Mr. Anupam Gopal Vyas

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

19/04/2022

IA No. 1/2021:-

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 04.05.2015 passed by the

co-ordinate Bench of this Court, the trial Court is proceeding with

the matter in light of judgment dated 13.11.2017 of Hon'ble

Supreme Court in the case of Asian Resurfacing of Road Pvt.

Ltd. & Anr. V/s CBI.

Nobody is present to oppose the application.

For the reasons stated in the application, the same is

allowed.

The interim order dated 13.11.2017 passed by the co-

ordinate Bench of this Court is extended till vacated or modified.

(VINIT KUMAR MATHUR),J

53-AnilSingh/-

Powered by TCPDF (www.tcpdf.org)