Citation : 2022 Latest Caselaw 11461 Raj
Judgement Date : 14 September, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 17590/2019
Sheetal
----Petitioner Versus Amrit Lal Kansara
----Respondent
For Petitioner(s) : Mr. Mohit Singhvi For Respondent(s) : Mr. Devendra Sanwalot
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
14/09/2022
IA No. 01/2022:
The petitioner has moved the present application inter alia
seeking extension of interim order by indicating that
notwithstanding the interim order dated 12.12.2019 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 learned counsel for the
respondent.
For the reasons stated in the application, the same is
allowed.
The interim order dated 12.12.2019 passed by this Court is
extended till vacated or modified.
(VINIT KUMAR MATHUR),J 105-Praveen/nitin/-
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