Suresh Chandra vs Smt. Saroj
2023 Latest Caselaw 4402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16840/2019

Suresh Chandra

----Petitioner Versus Smt. Saroj

----Respondent Connected With

1. S.B. Civil Writ Petition No. 16751/2019

2. S.B. Civil Writ Petition No. 16926/2019

3. S.B. Civil Writ Petition No. 17059/2019

For Petitioner(s) : Ms. Raksha Rajpurohit For Respondent(s) : Mr. Gaurav Choudhary

HON'BLE DR. JUSTICE NUPUR BHATI Order 10/05/2023

In S.B. Civil Writ Petition No. 16840/2019 S.B. Civil Writ Petition No. 16926/2019 S.B. Civil Writ Petition No. 17059/2019

1. Applications have been preferred on behalf of the petitioner

with a prayer for extension of interim order dated 15.11.2019.

2. A perusal of the interim order dated 15.11.2019 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 15.11.2019 is extended for a further period of six months or

till the disposal of the petitions whichever is earlier.

4. The applications Nos.(IA No.01/23) and (IA No.01/2021)

stand disposed of accordingly.

In S.B. Civil Writ Petition No. 16751/2019

(2 of 2)

1. An application has been preferred on behalf of the petitioner

with a prayer for extension of interim order dated 07.11.2019.

2. A perusal of the interim order dated 07.11.2019 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 07.11.2019 is extended for a further period of six months or

till the disposal of the petitions whichever is earlier.

4. The applications No.(IA No.01/2021) stands disposed of

accordingly.

(DR.NUPUR BHATI),J Surabhii-68-71/-

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