Jagdish Rao vs State Of Rajasthan And Ors
2022 Latest Caselaw 6702 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13724/2017

Jagdish Rao S/o Late Shri Ram Lal Rao, Resident Of Ward No. 17, Jatawas, Pokaran, District Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan Through Directorate Of Local Bodies, Government Of Rajasthan, Jaipur.

2. Municipal Board, Pokaran, District Jaisalmer Through Executive Officer.

3. Anish Ahmed S/o Shri Lalu Khan, Resident Of 14/907, Chopasani Housing Board, Jodhpur.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Narendra Thanvi
For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/05/2022

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 01.11.2017 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.

For the reasons stated in the application, the same is

allowed.

(2 of 2) [CW-13724/2017]

The interim order dated 01.11.2017 passed by the co-

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

(VINIT KUMAR MATHUR),J

52-nitin/-

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