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Bhairuram S/O Late Shri Kesharam ... vs Gopal Gurjar S/O Late Shri Nanuram ...
2022 Latest Caselaw 1229 Raj/2

Citation : 2022 Latest Caselaw 1229 Raj/2
Judgement Date : 3 February, 2022

Rajasthan High Court
Bhairuram S/O Late Shri Kesharam ... vs Gopal Gurjar S/O Late Shri Nanuram ... on 3 February, 2022
Bench: Sameer Jain
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 19404/2019

                                    Bhairuram S/o Late Shri Kesharam Bagra (Since Deceased)
                                                                                                       ----Petitioner
                                                                       Versus
                                    Gopal Gurjar S/o Late Shri Nanuram Gurjar
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sanjay Sharma, through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

03/02/2022

Learned counsel for the petitioners has filed one

application for extension of order dated 21.11.2019.

For the reasons stated in the application, the same is

allowed, in the light of Apex Court judgment titled as Asian

Resurfacing of Road Agency Pvt. Ltd. & Anr. Vs. Central

Bureau of Investigation reported in (2018) 16 SCC 299.

Learned counsel further submits that a short

controversy involved in the matter and the same can be

considered for final disposal on the next date of hearing. Learned

counsel for the respondent has no objection to the same.

Under these facts and circumstances, this court deems

it appropriate to extend the interim order to continue till the next

date.

List on 15.03.2022.

(SAMEER JAIN),J

JKP/24

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