Mohini Verma vs M/S. Shree Nath Commercial And ...
2023 Latest Caselaw 1484 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6324/2020 Mohini Verma

----Petitioner Versus M/s. Shree Nath Commercial And Financial Pvt. Ltd.

----Respondent

For Petitioner(s) : Mr. Kishan Bhansal For Respondent(s) : Mr. Naresh Khatri

HON'BLE DR. JUSTICE NUPUR BHATI

Order

07/02/2023

An application has been preferred on behalf of the petitioner

with a prayer for extension of interim order dated 18.08.2020.

A perusal of the interim order dated 18.08.2020 makes it

clear that the same is not absolute and requires extension from

time to time.

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 18.08.2020 is extended for a further period of six months or

till the disposal of the petition whichever is earlier.

The application (IA No.01/23) stands disposed of accordingly.

(DR.NUPUR BHATI),J surabhii/57-

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