Citation : 2023 Latest Caselaw 4651 Raj
Judgement Date : 15 May, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 5139/2012
Ashok Kumar
----Petitioner Versus Himmat Singh And Ors.
----Respondent Connected With S.B. Civil Writ Petition No. 8771/2011
For Petitioner(s) : Mr. Vinay Jain For Respondent(s) : None present
HON'BLE DR. JUSTICE NUPUR BHATI
Order
15/05/2023
In SB Civil Writ Petition NO.5139/2012:-
1. An application (No.01/2022) has been preferred on behalf of the petitioner with a prayer for extension of interim order dated 23.07.2012.
2. A perusal of the interim order dated 23.07.2012 makes it clear that the same 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 23.07.2012 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.01/2022) stands disposed of accordingly.
5. A copy of this order be placed in each file.
(DR. NUPUR BHATI),J
13 and 14-/Devesh/-
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