Amba Lal vs Lrs Of Durga Shankar
2023 Latest Caselaw 1623 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 11506/2019

Amba Lal

----Petitioner Versus Lrs Of Durga Shankar

----Respondent

For Petitioner(s) : Mr. Deelip Kawadia For Respondent(s) : Ms. Raksha Rajpurohit

HON'BLE DR. JUSTICE NUPUR BHATI

Order 09/02/2023

An application has been preferred on behalf of the petitioner

with a prayer for extension of interim order dated 01.08.2019.

A perusal of the interim order dated 01.08.2019 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

01.08.2019 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.

An application (IA No.01/22) is preferred on behalf of the

respondent for preponement of the case.

For the reasons mentioned in the application, the same is hereby

disposed of while directing the matter to be listed in the first week of

March, 2023.

(DR.NUPUR BHATI),J

surabhii/54-

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