AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 173 wordsArindam Sinha, J
Mr. Bose, learned advocate appears on behalf of petitioners and submits, he was bereaved as of last night. He lost his mother. As such he prays
for extension of the interim order, vacated by the trial Court following direction made by the Supreme Court in Asian Resurfacing of Road Agency
Pvt. Ltd. v. CBI, reported in (2018) 70 OCR (SC) 531, paragraph-35.
He submits, there be revival and extension of interim order for a period of fifteen days, for him to come out of bereavement and argue out the
revision petition.
Mr. Acharya, learned advocate appears on behalf of opposite party and does not oppose the prayer in view of the bereavement.
The exceptional circumstance of petitioners’ learned advocate having suffered bereavement giving rise prayer for revival and extension of
interim order is reason for this Court to revive the same and extend it till 15th February, 2022.
List on 14th February, 2022. Petitioners shall inform this order to learned advocate for opposite party.
..................................................