Brij Mohan Bansal vs Manmohan Bansal And Ors
2022 Latest Caselaw 5034 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3218/2018

Brijmohan Bansal S/o Late Shri Harnarayan Bansal, B/c Agarwal, Resident Of Near Municipal Council, Chittorgarh Rajasthan.

----Petitioner Versus

1. Manmohan Bansal S/o Late Sh. Harnarayan Bansal, Resident Of Chittorgarh, At Present Residing At 108, Gomes Defence Colony, Vaishali Nagar, Jaipur Raj..

2. Chandramohan Bansal S/o Late Shri Harnarayan Bansal, Resident Of Chittorgarh, At Present Residing At Adar Hours Time, Germany.

3. State Of Rajasthan Through The District Collector, Chittorgarh.

4. Tehsildar, Chittorgarh Raj..

5. Additional District And Sessions Judge No. 3, Chittorgarh Raj..

----Respondents

For Petitioner(s) : Mr. Hukam Singh For Respondent(s) : Mr. Yash Parihar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

04/04/2022

IA No. 01/2022:-

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 22.03.2018 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.

(2 of 2) [CW-3218/2018]

For the reasons stated in the application, the same is

allowed.

The interim order dated 22.03.2018 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J 37-Praveen/nitin/-

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