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Smt. Manju Devi vs Kanhaiya Lal
2022 Latest Caselaw 6418 Raj

Citation : 2022 Latest Caselaw 6418 Raj
Judgement Date : 2 May, 2022

Rajasthan High Court - Jodhpur
Smt. Manju Devi vs Kanhaiya Lal on 2 May, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 15658/2019

Smt. Manju Devi W/o Prahlad Suthar, Aged About 53 Years, Jawahar Nagar, Bhilwara.

----Petitioner Versus

1. Kanhaiya Lal S/o Debi Lal Patwa, Bhilwara.

2. Lala @ Omprakash Patwa, Both R/o Jawahar Nagar, Bhilwara.

3. State Of Rajasthan, Through Tehsildar, Bhilwara.

4. State Of Rajasthan, Through Sub Registrar, Sub-Registrar Office, Bhilwara.

                                                                  ----Respondents



For Petitioner(s)          :     Mr. Vijay Rajpurohit for
                                 Mr. Sandeep Saruparia
For Respondent(s)          :     None



HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/05/2022

IA No. 1/2022:-

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 16.10.2019 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.

Nobody is present to oppose the application.

(2 of 2) [CW-15658/2019]

For the reasons stated in the application, the same is

allowed.

The interim order dated 16.10.2019 passed by the co-

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

(VINIT KUMAR MATHUR),J

57-nitin/-

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