Prito Devi vs Mahendra Singh
2023 Latest Caselaw 3944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12298/2019

Prito Devi

----Petitioner Versus Mahendra Singh

----Respondent

For Petitioner(s) : Mr. Abhinav Jain For Respondent(s) : Mr. Hans Raj

HON'BLE DR. JUSTICE NUPUR BHATI

Order

02/05/2023

1. An application (No.01/2023) has been preferred on behalf of

the petitioner with a prayer for extension of interim order

dated 28.08.2019.

2. A perusal of the interim order dated 28.08.2019 makes it

clear that the same is not absolute and requires extension

from time to time.

3. 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 28.08.2019 is extended for a further

period of six months or till the final disposal of the writ

petition, whichever is earlier.

4. The application (No.01/2023) stands disposed of accordingly.

(DR. NUPUR BHATI),J

70-/Devesh/-

Powered by TCPDF (www.tcpdf.org)