Hanja Ram And Anr vs Municipal Board, Jalore And Ors
2022 Latest Caselaw 9589 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5089/2015

Hanja Ram And Anr

----Petitioners Versus Municipal Board, Jalore And Ors

----Respondents

For Petitioner(s) : Mr. Amit Mehta For Respondent(s) : Dr. Pratishtha Dave Mr. Rajesh Parihar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

22/07/2022 IA No. 1/2022:-

The petitioners have moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 13.05.2015 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.

The same is not opposed by the learned counsel for the

respondents.

For the reasons stated in the application, the same is

allowed.

The interim order dated 13.05.2015 passed by the co-

ordinate Bench of this Court is extended till vacated or modified.

(VINIT KUMAR MATHUR),J

60-payal/-

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