Citation : 2022 Latest Caselaw 11915 Raj
Judgement Date : 27 September, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15328/2021
Jamna
----Petitioner Versus
Bhagwanti Devi @ Bhagwati & Ors.
----Respondents
For Petitioner(s) : Mr. Jitendra Singh Bhaleria
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
27/09/2022
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 03/01/2022 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 03/01/2022 passed by this Court is
extended till vacated or modified.
(VINIT KUMAR MATHUR),J 456-SanjayS/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!