Dulichand And Others vs Ganguram And Others
2021 Latest Caselaw 5756 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 1564/2016

                                    Dulichand & Ors.
                                                                                                       ----Appellants
                                                                        Versus
                                    Ganguram & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Sumer Saini For Respondent(s) : Mr. Anurag Kalavatiya

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

21/10/2021

Learned counsel for the appellants is not ready to argue the

case in spite of service having been affected. The interim order

passed by the Court dated 20.07.2016 is vacated. In view of the

judgment passed by the Supreme Court in the case of Asian

Resurfacing of Road Agency Private Limited and Another

versus Central Bureau of Investigation reported in (2018)

16 SCC 299, interim order cannot be continued for more than six

months.

As the counsel for the appellants is not ready to argue the

case, I have no other option but to vacate the interim order.

List this case again on 15.11.2021 for final arguments at

admission stage.

(SANJEEV PRAKASH SHARMA),J

saurabh/44

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