Citation : 2022 Latest Caselaw 9699 Raj
Judgement Date : 25 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 12541/2013
Shri Jain Swe. M.p.s. Sampati Trust
----Petitioner Versus Shankar Lal And Ors.
----Respondent
For Petitioner(s) : Mr. Rajesh Shah For Respondent(s) : Mr. Sajjan Singh
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order
25/07/2022
Application (01/22) has been preferred on behalf of the
petitioner seeking extension of interim order in view of the
judgment passed by the Hon'ble Supreme Court in the case
of Asian Resurfacing of Road Agency Pvt. Ltd. Vs.
Central Bureau of Investigation, reported in (2018) 16
SCC 299.
Having heard learned counsel for the parties and after
perusing the material available on record, prima facie, it
appears that it is a case where stay is required to be
continued to secure the ends of justice. Hence, the aforesaid
application is allowed. The interim order dated 30.10.2013
granted by this Court is extended till further orders.
(VIJAY BISHNOI),J 17-Arun/-
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