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Judgment
9 paragraphs · 201 wordsSanjay Kumar Dwivedi, J
This criminal miscellaneous petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Vide order dated 08.11.2017, notice was directed to be issued upon opposite party no.2. Pursuant thereto, opposite party no.2 has been represented by filing Vakalatnama by Mr. Aashish Kumar and Mr. Krishna Kumar Bhatt.
On repeated calls, nobody is appearing on behalf of opposite party no.2.
With a view to provide one more opportunity to opposite party no.2, let this matter appear on 02.11.2021.
I.A. No.4715 of 2020 has been filed for extension of interim order dated 08.11.2017.
Learned counsel for the petitioner submits that in view of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. v. C.B.I., reported in (2018) 16 SCC 299, the learned court below has proceeded in the matter by issuing notice to the petitioner.
In view of the aforesaid facts, the prayer made in the said I.A. is allowed. Interim order dated 08.11.2017 shall remain in force, till the next date.
Accordingly, I.A. No. 4715 of 2020 stands allowed and disposed of.