Shri Udai Singh vs The Udaipur Mahila Urban ...
2022 Latest Caselaw 9587 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5308/2017

Shri Udai Singh S/o Shri Bhanwar Singh, By Caste Rajput, R/o House No. 24, Jeeniret Ki Gali - Udaipur.

----Petitioner Versus

1. The Udaipur Mahila Urban Co-Operative Bank, New Ashvini Bazar, Udaipur.

2. Chief Executive Officer Shri S.l. Alawt, The Udaipur Mahila Urban Co-Operative Bank, Udaipur.

3. The Sales Officer, The Udaipur Mahila Urban Co-Operative Bank, Udaipur.

4. Smt Meena Jhala W/o Jagdeesh Jhala, Proprietor M/s Jai Jai Marbal, Udaipur, R/o Titardi, Tehsil- Girwa, Distt. Udaipur.

5. Shri Kailash Jhala S/o Shri Nandlal Jhala, R/o Bedla Road, Udaipur.

6. Shri Vishnu Jhala S/o Shri Nandlal Jhala, R/o Bedla Road, Udaipur.

----Respondents

For Petitioner(s) : Mr. Akhilesh Rajpurohit For Respondent(s) : Mr. Anurag Shukla

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/07/2022

IA 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 07.07.2017 passed by

this Court, the trial Court is proceeding with the matter in light of

(2 of 2) [CW-5308/2017]

judgment dated 28.03.2018 of Hon'ble Supreme Court in the case

of Asian Resurfacing of Road Pvt. Ltd. & Anr. V/s CBI.

The application is not opposed by the counsel for the

respondents.

For the reasons stated in the application, the same is

allowed.

The interim order dated 07.07.2017 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J 72-praveen/-

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