Devi Lal vs Smt. Pushpa
2023 Latest Caselaw 1390 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6898/2022

Devi Lal

----Petitioner Versus Smt. Pushpa

----Respondent

For Petitioner(s) : Mr. Dinesh Chandra Mali For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/02/2023

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 17.05.2022 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.

The same is not opposed by the learned counsel for the

respondents.

For the reasons stated in the application, the same is

allowed.

The interim order dated 17.05.2022 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J 166-SanjayS/-

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