Citation : 2023 Latest Caselaw 1955 Raj
Judgement Date : 27 February, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 1940/2014 Bhanwar Lal
----Petitioner Versus Shankerlal And Anr.
----Respondent Connected With S.B. Civil Writ Petition No. 1946/2014 Bhanwar Lal
----Petitioner Versus Khuman Chand And Anr.
----Respondent
For Petitioner(s) : None present For Respondent(s) : None present
HON'BLE DR. JUSTICE NUPUR BHATI
Order
27/02/2023
An application has been preferred on behalf of the petitioner
with a prayer for extension of interim order dated 03.04.2014.
A perusal of the interim order dated 03.04.2014 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 03.04.2014 is extended for a further period of six months or
till the disposal of the petition whichever is earlier.
The application (IA No.01/2022) stands disposed of
accordingly.
(DR.NUPUR BHATI),J
23-/Devesh/-
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