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Judgment
11 paragraphs · 220 wordsK.R. Mohapatra, J
MISC. CASE NO.840 OF 2016, IA NO.829 OF 2021, MISC. CASE NO.1367 OF 2016, MISC. CASE NO.1097 OF 2016 & CMP NO.839 OF 2016
This matter is taken up through Hybrid mode.
IA No.829 of 2021 has been filed for extension of interim order dated 15th July, 2016 passed in Misc. Case No.840 of 2016.
It is submitted by Mr. Mohanty, learned counsel for the Petitioner that applying guidelines of Asian Resurfacing of Road Agency Private Limited and another Vs. Central Bureau of Investigation, reported in (2018) 16 SCC 299 learned trial Court is proceeding ahead pursuant to order dated 13th May, 2016 (Annexure-7), which is impugned herein.
Mr. Mishra, learned Senior Advocate appearing for contesting Opposite Party Nos.1 and 2 prays for an adjournment submitting that he will place on record the up-to-date status of the suit for proper adjudication of the case.
In view of the above, this Court feels that interim order dated 15th July, 2016 passed in Misc. Case No.840 of 2016 should continue till next date of listing.
Put up this matter on 8th December, 2023.
Interim order dated 15th July, 2016 passed in Misc. Case No.840 of 2016 should continue till the next date.
IA No. 829 of 2021 stands disposed of.
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