Smt.Prem And Anr vs Shri Ram And Ors
2023 Latest Caselaw 4586 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Revision Petition No. 144/2013 Smt.prem And Anr.

----Petitioner Versus Shri Ram And Ors.

----Respondent

For Petitioner(s) : Mr. Pushkar Taimini For Respondent(s) : Ms. Nidhi Singhvi

HON'BLE MS. JUSTICE REKHA BORANA Order 12/05/2023

The matter comes upon an application for extension of the

interim order dated 17.07.2013 in view of the directions issued in

the Apex Court judgment in the case of Asian Resurfacing of

Road Agency Pvt. Ltd. & Ors. Vs. Central Bureau of

Investigation; (2018) 16 SCC 299.

A perusal of the record shows that the present is a revision

petition against the order whereby the application under Order VII

Rule 10 of the Code of Civil Procedure as preferred by the

defendant-petitioner was rejected. It is clear that if the interim

order is not extended, the present revision petition itself would

become infructuous. The revision petition has already been

admitted and the hearing of the petition is likely to take time.

In view of the above facts, the interim order dated

17.07.2013 is extended for a further period of six months or the

disposal of the present revision petition, whichever is earlier.

The application is disposed of accordingly.

(REKHA BORANA),J 27-AbhishekS/-

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