Baldev Ram vs Daya Ram
2022 Latest Caselaw 910 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3078/2019

Baldev Ram

----Appellant Versus Daya Ram & Ors.

----Respondent

For Appellant(s) : Mr. B.S. Sandhu through VC For Respondent(s) : Mr. Ranjeet Joshi through VC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

18/01/2022

Lawyers are not physically appearing in the Court in view of

the unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

IA No. 1/2021 :-

The petitioner has moved the present application (Inward

No.1/21) inter alia seeking extension of interim order by indicating

that notwithstanding the interim order dated 18.11.2019 passed

by 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 18.11.2019 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J 100-Shahenshah/-

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