Rajendra Prasad Sharma vs The Addi District Judge And Ors
2022 Latest Caselaw 3233 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 307/2011

Rajendra Prasad Sharma
                                                                   ----Petitioner
                                    Versus
The Addi District Judge And Ors
                                                                 ----Respondent

For Petitioner(s) : Mr.Akash Gupta, Adv. & Mr.Rishabh Bhidasra, Adv. for Mr.Bihari Lal Agarwal, Adv.

For Respondent(s) : Mr.Veyankatesh Garg, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

21/04/2022

The matter comes up on an application filed under

Section 151 CPC for extension of interim order dated 20.01.2011.

Learned counsel for the petitioner submitted that the

judgment of the Apex Court in the case of Asian Resurfacing of

Road Agency vs. Central Bureau of Investigation clearly

provides that the interim order if does not extend within six

months in civil proceedings, the said stay order automatically is

deemed to be vacated.

For the reasons stated in the application, the same is

allowed. The interim order dated 20.01.2011 is extended till the

next date.

Learned counsel for the respondent Mr.Veyankatesh

Garg submits that two suits have been filed between the parties

before the Court below and he wants to produce the copy of

(2 of 2) [CW-307/2011]

plaints of both the said suits and also give details of the suits i.e.

suit number and the name of Court, in which they are pending.

List this case on 09.05.2022.

(ASHOK KUMAR GAUR), J

Himanshu Soni/46

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