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Judgment
11 paragraphs · 175 wordsArindam Sinha, J
Mr. Bose, learned advocate appears on behalf of petitioner 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.
Ms. Naidu, learned advocate appears on behalf of opposite party nos.1 and 2 does not oppose the prayer in view of the bereavement.
The exceptional circumstance of petitioner’s 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. Petitioner shall inform this order to learned advocate for opposite parties..
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