State And Ors vs Smt.Sua Devi
2022 Latest Caselaw 2757 Raj

(1 of 1) [CFA-222/2011]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil First Appeal No. 222/2011

State And Ors.

----Appellant Versus Smt.sua Devi

----Respondent

For Appellant(s) : Mrs. Vandana Bhansali Mr. Nishit Shah For Respondent(s) : Mr. Prashant Panwar

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order

17/02/2022

The matter comes up on an application for early listing of the

appeal. Learned counsel for the applicant submits that though

there is a specific order staying the judgment and decree dated

09.07.2008 passed by learned Additional District and Sessions

Judge, Barmer but the learned trial court is proceeding with the

execution proceedings, therefore, it is prayed that the appeal may

be heard at an early date or in the alternative it is requested that

in the light of judgment passed by the Apex Court in the case of Asian

Resurfacing of Road Agency & Ors. Vs. CBI, reported in AIR 2018 SC 2039,

the interim order passed by this court on 19.12.2011 may be

extended till further orders.

List this matter after six weeks, as prayed. Interim order

dated 19.12.2011 is extended till further orders.

The application is disposed of.

(MANOJ KUMAR GARG),J 61-Samvedana/-

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