Krishan Lal vs Lrs Of Ramrakh And Anr
2022 Latest Caselaw 12184 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11177/2016

Krishan Lal

----Petitioner Versus Lrs Of Ramrakh And Anr.

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. N.L. Joshi
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/10/2022

I.A. No. 02/2022:

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 21.10.2016 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.

For the reasons stated in the application, the same is

allowed. The interim order dated 21.10.2016 passed by the co-

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

(VINIT KUMAR MATHUR),J

46-/vivek/-

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