M/S.Laxminarain Bhanwarlal vs Krishi Upaj Mandi Samiti
2021 Latest Caselaw 15348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 371/2004

M/s.laxminarain Bhanwarlal

----Appellant Versus Krishi Upaj Mandi Samiti

----Respondent

For Appellant(s) : Mr. Jai Kishan Bhaiya For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/10/2021

The appellant has moved the present application (01/2021)

inter alia seeking extension of interim order by indicating that

notwithstanding the interim order dated 18/03/2004 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 Pvt. Ltd. & Anr. V/s CBI.

For the reasons stated in the application, the same is

allowed.

The interim order dated 18/03/2004 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

84-SanjayS/-

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