Manohar Lal vs Smt. Mathura Devi
2022 Latest Caselaw 11180 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4086/2021

Manohar Lal S/o Ranchor Das Lakhara, Aged About 71 Years, R/o C-338, Sanjay Colony, Near Gopal Dairy, Bhilwara.

----Petitioner Versus

1. Smt. Mathura Devi W/o Tikam Chand Lakhara

2. Mahipal S/o Tikam Chand Lakhara

3. Anil Lakhara S/o Tikam Chand Lakhara All are R/o Nehru Road, Brahminon Ki Kui Wali Gali, Opposite Saneh Studio, Sanjay Colony, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Sandeep Saruparia For Respondent(s) : Mr. Ram Niwas Choudhary

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/09/2022

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 10.03.2021 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 present application is not opposed by learned counsel for

the respondents.

For the reasons stated in the application, the same is

allowed.

(2 of 2) [CW-4086/2021]

The interim order dated 10.03.2021 passed by the co-

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

List the matter after four weeks.

(VINIT KUMAR MATHUR),J 378-nitin/-

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