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Judgment
7 paragraphs · 118 wordsIn this application the petitioner has prayed for extension of interim order dated July 10, 2017 till the disposal of the revisional application.
It appears from the said order that warrant of arrest issued against the petitioner was stayed for a period of six weeks from the date or until further
orders, whichever is earlier. The said order was extended vide order dated November 24, 2017. Let the said interim order be extended for another
period of ten weeks.
Liberty to pray for extension/modification/variation and/or vacating the interim order upon notice to the other side.
Thus, this application being CRAN 387 of 2018 is disposed of.
Let the matter appear under the heading “Contested Application†after ten weeks.