Bajaj Consumer Care Limited vs Shri Mangilal
2022 Latest Caselaw 14354 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 8543/2017

Bajaj Consumer Care Limited

----Petitioner Versus Shri Mangilal

----Respondent

For Petitioner(s) : Mr. Akshay Nagori For Respondent(s) : Ms. Nidhi Singhvi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/12/2022

I.A. 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 24.07.2017 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.

For the reasons stated in the application, the same is

allowed. The interim order dated 24.07.2017 passed by the co-

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

List the matter on 20.12.2022, as prayed.

(VINIT KUMAR MATHUR),J 67-/Vivek/-

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