Gajra Devi vs Mohan Lal And Anr
2022 Latest Caselaw 9973 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5221/2016

Gajra Devi

----Petitioner Versus Mohan Lal And Anr.

----Respondents

For Petitioner(s) : Mr. N. A. Rajpurohit For Respondent(s) : None present

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/07/2022

IA No. 2/2022:-

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 10.05.2016 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 10.05.2016 passed by this Court is

extended till vacated or modified.

List the matter after two weeks.

(VINIT KUMAR MATHUR),J

56-Shahenshah/-

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