Jagdish Ladniya vs Bhanwarlal
2022 Latest Caselaw 4415 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12170/2019

Jagdish Ladniya

----Petitioner Versus Bhanwarlal

----Respondent

For Petitioner(s) : Mr. Anil Kumar Rajvanshi through VC For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/03/2022

An application (Inward No. 1/22) has been filed for extension

of the interim order passed by this Court on 20.08.2019.

It is noted that vide order dated 09.07.2021, this Court

passed the following order:

"Application (01/21) has been preferred on behalf of the petitioner seeking extension of interim order in view of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. Vs. Central Bureau of Investigation, reported in (2018) 16 SCC 299.

For the reasons indicated in the aforesaid application, the same is allowed. The interim order dated 20.08.2019 granted by this Court is extended till further orders.

List the matter on the date already fixed by the office."

Since this Court on 09.07.2021 has already extended the

interim order dated 20.08.2019 till further orders, therefore, there

is no occasion for the learned trial court to pass the order dated

24.02.2022 for vacation of the interim order.

(2 of 2) [CW-12170/2019]

It is made clear that the interim order passed by this Court

shall remain in currency till the disposal of the writ petition.

The application stands disposed of.

(VINIT KUMAR MATHUR),J

40-Payal/Nitin-

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