M/S. M.H.R. Marble Mines Makrana vs Abdul Razzak
2022 Latest Caselaw 11267 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16857/2021

M/s. M.h.r. Marble Mines Makrana

----Petitioner Versus Abdul Razzak

----Respondent

For Petitioner(s) : Mr. Narendra Thanvi For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/09/2022

IA 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 03.12.2021 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.

For the reasons stated in the application, the same is

allowed.

The interim order dated 03.12.2021 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J 653-Praveen/-

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