Lrs Of Sushila Devi And Ors vs Smt. Madhu Bala And Anr
2023 Latest Caselaw 727 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1108/2015

Lrs Of Sushila Devi And Ors.

----Appellants Versus Smt. Madhu Bala And Anr.

----Respondents

For Appellant(s) : Mr. Usman Ghani For Respondent(s) : Mr. Udit Mathur Mr. Mohd. Amaan

HON'BLE MS. JUSTICE REKHA BORANA

Order

18/01/2023

An application has been preferred on behalf of the appellants

with a prayer for extension of interim order dated 21.08.2017.

A perusal of the interim order dated 21.08.2017 makes it

clear that the same was absolute and on the said date the stay

application was disposed of.

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 21.08.2017 is extended for a further period of six months or

till the disposal of the suit whichever is earlier.

The application for extension of interim order is disposed of.

(REKHA BORANA),J 28-AbhishekS/-

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