Lrs Of Gulam Dastgir vs Mohd. Kasim
2023 Latest Caselaw 5101 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16990/2021

Lrs Of Gulam Dastgir

----Petitioner Versus Mohd. Kasim

----Respondent

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) : Mr. MR Choudhary

HON'BLE DR. JUSTICE NUPUR BHATI

Order

23/05/2023

Application (IA No.2/23)

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

with a prayer for extension of interim order dated 09.12.2021.

2. A perusal of the interim order dated 09.12.2021 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 09.12.2021 is extended for a further period of six months or

till the disposal of the petition whichever is earlier.

4. The application (IA No.02/23) stands disposed of accordingly.

Application (IA No.1/23)

(2 of 2) [CW-16990/2021]

1. The matter comes up on application (IA No.1/23) for taking

legal representatives of respondent No.1- Shri Mohammad Kasim

Singh on record upon his death on 09.09.2022.

2. For the reasons mentioned in the application, the same is

hereby allowed. The legal representatives of respondent No.1-

Shri Mohammad Kasim are taken on record.

3. The amended cause title has already been filed, which is

taken on record.

(DR. NUPUR BHATI),J surabhii/216-

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