Lekhraj vs Karanpur Kriya Vikrya Sahakari ...
2022 Latest Caselaw 5650 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2070/2018 Lekhraj

----Petitioner Versus The Karanpur Kriya Vikrya Sahakari Samiti, Cotton Ginning And Pressing Factory Through Manager.

----Respondent

For Petitioner(s) : Dr. RDSS Kharlia Ms. Kinjal Purohit For Respondent(s) : Mr. Surendra Shrimali for Mr. BS Sandhu

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

19/04/2022

IA 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 04.05.2015 passed by the

co-ordinate Bench of this Court, the trial Court is proceeding with

the matter in light of judgment dated 21.08.2018 of Hon'ble

Supreme Court in the case of Asian Resurfacing of Road Pvt.

Ltd. & Anr. V/s CBI.

Nobody is present to oppose the application.

For the reasons stated in the application, the same is

allowed.

The interim order dated 21.08.2018 passed by the co-

ordinate Bench of this Court is extended till vacated or modified.

(VINIT KUMAR MATHUR),J

55-AnilSingh/-

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