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Jk Tyre And Industries Limited vs Charbhuja Constuctions
2022 Latest Caselaw 5831 Raj

Citation : 2022 Latest Caselaw 5831 Raj
Judgement Date : 21 April, 2022

Rajasthan High Court - Jodhpur
Jk Tyre And Industries Limited vs Charbhuja Constuctions on 21 April, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12109/2019 Jk Tyres Industries Limited, Registered Office At Kankroli, District Rajsamand Through Its General Manager Commercial Shri Anil Mishra S/o Late Shri Yn Mishra, Aged About 55 Years, Resident Of A-7, Jakaygram, Kankroli, District Rajsamand.

----Petitioner Versus Charbhuja Constuctions, Through Its Proprietor Sh. Shankarlal Gehlot, Having Its Registered Office At Bisalpur, State Jawai Bandh, District Pali.

----Respondent

For Petitioner(s) : Mr. Sharad Kothari. For Respondent(s) : Mr. Girish Shankhla.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

21/04/2022 The case comes up on an application (IA No. 1/2022) for preponement of date fixed by the office and seeking extension of interim order by indicating that notwithstanding the interim order dated 20.08.2019 passed by the co-ordinate Bench of this Court, the trial Court is proceeding with the matter in light of judgment dated 20.08.2019 of Hon'ble Supreme Court in the case of Asian Resurfacing of Road Pvt. Ltd. & Anr. V/s CBI.

The application is not opposed by the counsel for the respondent.

For the reasons stated in the application, the same is allowed.

The interim order dated 20.08.2019 passed by the co- ordinate Bench of this Court is extended till vacated or modified.

Put up on 17.05.2022.

(VINIT KUMAR MATHUR),J

52-AnilSingh/-

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