Citation : 2023 Latest Caselaw 1386 Raj
Judgement Date : 4 February, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 12980/2020
Abdul Hameed
----Petitioner Versus Rajasthan Board Of Muslim Wakf, Jaipur
----Respondent
For Petitioner(s) : Mr. Manish Patel For Respondent(s) :
HON'BLE DR. JUSTICE NUPUR BHATI
Order
04/02/2023
Application (I/A No. 01/23) has been preferred on behalf of
counsel for the petitioner with a prayer for extension of interim
order dated 14.12.2020.
A perusal of the interim order dated 14.12.2020 makes it
clear that the same was absolute.
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 14.12.2020 is extended for a further period of six
months or till the disposal of the suit whichever is earlier.
The application for extension of interim order is disposed of.
(DR.NUPUR BHATI),J 56-amit/-
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!