Khaleel Ahmed vs Firm M/S Jalaluddin And Sons
2022 Latest Caselaw 10132 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 13204/2018

Khaleel Ahmed

----Petitioner Versus Firm M/s Jalaluddin And Sons

----Respondents

For Petitioner(s) : Mr. D.L.R. Vyas For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

02/08/2022 IA Nos. 1/2020 & 1/2022:-

The petitioner has moved the present applications inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 17.12.2018 passed by the

co-ordinate Bench of 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.

Nobody is present on behalf of the respondents to oppose

the same.

For the reasons stated in the applications, the same are

allowed.

The interim order dated 17.12.2018 passed by the co-

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

IA No.2/2022:-

The case comes up on an application filed by the petitioner

for preponment of the date.

(2 of 2) [CW-13204/2018]

Nobody is present on behalf of the respondents to oppose

the same.

For the reasons mentioned in the application, the same is

allowed.

List the matter on 02.09.2022.

(VINIT KUMAR MATHUR),J

149-payal/-

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