Citation : 2022 Latest Caselaw 14491 Raj
Judgement Date : 8 December, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 14257/2013
Lrs Of Motilal
----Petitioner Versus Lrs Of Shivlal And Ors
----Respondents
For Petitioner(s) : Mr. J.K. Bhaiya For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/12/2022
I.A. No.01/2022:
The petitioners have moved the present application inter alia
seeking extension of interim order by indicating that
notwithstanding the interim order dated 13.12.2013 passed by the
co-ordinate Bench of 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 13.12.2013 passed by the co-
ordinate Bench of this Court is extended till vacated or modified.
(VINIT KUMAR MATHUR),J 83-/Vivek/-
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