Sushil Kumar vs Smt. Manikanta
2022 Latest Caselaw 7809 Raj

(1 of 2) [CW-5043/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5043/2019

Sushil Kumar

----Petitioner Versus Smt. Manikanta & Ors.

----Respondents

For Petitioner(s) : Mr. Govind Suthar for Mr. Manoj Bhandari, Sr. Advocate For Respondent(s) : Mr. Digvijay Singh Jasol, AGC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/05/2022

Learned counsel for the petitioner submits that the interim

order dated 15.09.2021 was passed by this Court in a bunch of

petitions, however, the copy of order dated 15.09.2021 has not

been placed in the file of this case.

The order now supplied by the learned counsel for the

petitioner is placed on record.

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 15.09.2021 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.

(2 of 2) [CW-5043/2019]

For the reasons stated in the application, the same is

allowed.

The interim order dated 15.09.2021 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

67-Shahenshah/-

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