Citation : 2022 Latest Caselaw 14403 Raj
Judgement Date : 7 December, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 12124/2019
Smt. Sohan Kanwar
----Petitioner Versus Brigadier Jabbar Singh Education Society
----Respondent Connected With S.B. Civil Writ Petition No. 4503/2019 Rajshree
----Petitioner Versus Brigadier Jabbar Singh Education Society
----Respondent
For Petitioner(s) : Mr. Prashant Tatia For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order
07/12/2022
S.B. Civil Writ Petition No. 12124/2019: I.A. No. 01/2021:
The petitioner has moved the present application inter alia
seeking extension of interim order by indicating that
notwithstanding the interim order dated 26.08.2019 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 26.08.2019 passed by the co-
ordinate Bench of this Court is extended till vacated or modified.
(2 of 2) [CW-12124/2019]
S.B. Civil Writ Petition No. 4503/2019:
Connect with S.B. Civil Writ Petition No.12124/2019.
(VINIT KUMAR MATHUR),J 132-133-/Vivek/-
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