Daniya vs Board Of Revenue, Ajmer And Ors
2023 Latest Caselaw 3532 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9976/2012

Daniya

----Petitioner Versus Board Of Revenue, Ajmer And Ors.

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. D.K. Joshi

HON'BLE DR. JUSTICE NUPUR BHATI

Order

24/04/2023

1. An application (No.01/2023) has been preferred on behalf of

the petitioner with a prayer for extension of interim order dated

23.05.2013.

2. A perusal of the interim order dated 23.05.2013 makes it

clear that the same is absolute and requires extension from time

to time.

3. However, in view of the Hon'ble Apex Court judgment passed

in the case of Asian Resurfacing of Road Agency Vs. Central

Bureau of Investigation; 2018 (16) SCC 299, the interim

order dated 23.05.2013 is extended for a further period of six

months or till the final disposal of the petition, whichever is earlier.

4. The application (No.01/2023) stands disposed of accordingly.

(DR.NUPUR BHATI),J

13-/Devesh/-

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