Citation : 2022 Latest Caselaw 12389 Raj
Judgement Date : 17 October, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 3165/2008
Sanehlata And Ors.
----Petitioners Versus Kanta Devi And Ors.
----Respondents
For Petitioner(s) : Mr. Nikhil Ajmera
For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
17/10/2022
I.A. No. 01/2022:
The petitioners have moved the present application inter alia
seeking extension of interim order by indicating that
notwithstanding the interim order dated 11.09.2008 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 11.09.2008 passed by the co-
ordinate Bench of this Court is extended till vacated or modified.
(VINIT KUMAR MATHUR),J 264-/Vivek/-
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