Lrs. Of Nirbhay Singh vs Chelna Devi And Ors
2022 Latest Caselaw 4835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11687/2015

Lrs. Of Nirbhay Singh & Ors.

----Petitioners Versus Chelna Devi And Ors.

----Respondents

For Petitioner(s) : Mr. Manish Bhuwal For Respondent(s) : Mr. Deelip Kawadia

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

30/03/2022

IA No. 1/2021:-

The petitioners have moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 09.10.2015 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.

The present application is not opposed by learned counsel for

the respondents.

For the reasons stated in the application, the same is

allowed.

The interim order dated 09.10.2015 passed by the co-

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

(VINIT KUMAR MATHUR),J

28-/Payal/Kashish-

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