Champa Lal vs Smt. Manorma Awasthi
2023 Latest Caselaw 114 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 66/2016

Champa Lal

----Petitioner Versus Smt. Manorma Awasthi

----Respondent

For Petitioner(s) : Mr. Jai Kishan Bhaiya For Respondent(s) : Mr. Narendra Thanvi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/01/2023

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 08.01.2016 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.

For the reasons stated in the application, the same is

allowed.

The interim order dated 08.01.2016 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J 141-SanjayS/-

(D.B. SAW/454/2017 has been filed in this matter. Please refer the same for further orders)

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