Lrs Of Sampat Raj vs Pritam
2022 Latest Caselaw 9562 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12640/2013

Lrs of Sampat Raj

----Petitioner Versus Pritam

----Respondent

For Petitioner(s) : Mr. Narendra Thanvi For Respondent(s) : Mr. B. S. Deora

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/07/2022

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 13.11.2013 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.

The application is not opposed by the learned counsel for the

respondents.

For the reasons stated in the application, the same is

allowed.

The interim order dated 13.11.2013 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

81-Shahenshah/-

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