Harish Sharma vs Shri Maheshwari Samaj Jodhpur
2022 Latest Caselaw 7711 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16670/2019

Harish Sharma

----Petitioner Versus Shri Maheshwari Samaj Jodhpur

----Respondent

For Petitioner(s) : Mr. Hem Raj Soni For Respondent(s) : Mr. Aidan Choudhary

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2022

The petitioner has moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 11.11.2019 passed by

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.

For the reasons stated in the application, the same is

allowed.

List the matter on 14.07.2022. The interim order dated

11.11.2019 passed by this Court is extended till vacated or

modified.

(VINIT KUMAR MATHUR),J 67-AnilSingh/-

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