Harikrishna Khatri vs M/S. Radhakrishna Surajmal Firm
2023 Latest Caselaw 4696 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5430/2021 Harikrishna Khatri

----Petitioner Versus M/s. Radhakrishna Surajmal Firm

----Respondent

For Petitioner(s) : Mr. Himanshu Sharma

HON'BLE DR. JUSTICE NUPUR BHATI Order 16/05/2023

1. The matter comes up on application (I/A No.02/23) for

preponment of the date of the writ petition.

2. Registry has fixed the date as 08.05.2023, therefore, the

application has become infructuous.

3. The application is dismissed as having become infructuous.

4. Another application (I/A No. 01/23) has been preferred on

behalf of counsel for the petitioners with a prayer for extension of

interim order dated 06.04.2021.

5. A perusal of the interim order dated 06.04.2021 makes it

clear that the same was absolute.

6. 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 06.04.2021 is extended for a further period of six

months or till the disposal of the suit whichever is earlier.

7. The application for extension of interim order is disposed of.

(DR.NUPUR BHATI),J 150-amit/-

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