Balvinder Singh vs Smt. Amarjeet Kaur
2021 Latest Caselaw 2794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 17147/2019

Balvinder Singh

----Petitioner Versus Smt. Amarjeet Kaur

----Respondent

For Petitioner(s) : Dr. RDSS Kharlia For Respondent(s) :

JUSTICE DINESH MEHTA

Order 02/02/2021

I.A. No.2/2019

The petitioner has moved the present composite application

seeking correction in the order dated 20.11.2019 and for

amendment in cause title, so also in stay application.

For the reasons stated, the same is allowed.

Amended stay application and cause title are taken on

record.

It is hereby ordered that in the order dated 20.11.2019,

expression "Civil Judge (Junior Division), Pilibanga, District

Hanumangarh be read as "Additional District Judge, Suratgarh,

District Sriganganagar".

I.A. No.2/2019 stands disposed of accordingly.

                                                            (2 of 2)                                   [CW-17147/2019]


                                   I.A. No.1/2021

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 20.11.2019 passed by

this Court, the trial Court is proceeding with the matter in light of

judgment dated 28.03.2018 of Hon'ble Supreme Court in the case

of Asian Resurfacing of Road P. Ltd. & Anr. Vs. CBI.

For the reasons stated, the same is allowed.

The interim order dated 20.11.2019 passed by this Court is

extended for a period of six months.

So far as petitioner's other prayers for correction in the order

dated 20.11.2019 is concerned, the same has been allowed by the

order of even date while allowing the I.A. No.2/2019. Hence, the

application to this extent has been rendered infructuous.

I.A. No.1/2021 stands disposed of accordingly.

(DINESH MEHTA),J

125-skm/-

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