The Oriental Insurance Company ... vs Smt. Samsu
2023 Latest Caselaw 3169 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Civil Writ Petition No. 19345/2018

The Oriental Insurance Company Ltd., Through Its Legally Con- stituted Authority, T.p. Hub Divisional Office 637-B, Bhansali Tower, Residency Road, Jodhpur.

----Petitioner Versus

1. Smt. Samsu W/o Late Bhagwana @ Bhagu Meena, Minor Is Representend Through Their Natural Guardian Mother Smt. Samsu, Resident Of Village Upali Chandani, Tehsil Girwa, District Udaipur.

2. Mst. Rajkumari D/o Late Bhagwana @ Bhagu Meena, Mi-

nor Is Representend Through Their Natural Guardian Mother Smt. Samsu, Resident Of Village Upali Chandani, Tehsil Girwa, District Udaipur.

3. Mst. Meera D/o Late Bhagwana @ Bhagu Meena, Minor Is Representend Through Their Natural Guardian Mother Smt. Samsu, Resident Of Village Upali Chandani, Tehsil Girwa, District Udaipur.

4. Mst. Laxmi D/o Late Bhagwana @ Bhagu Meena, Minor Is Representend Through Their Natural Guardian Mother Smt. Samsu, Resident Of Village Upali Chandani, Tehsil Girwa, District Udaipur.

5. Ajay Kumar S/o Late Bhagwana @ Bhagu Meena, Minor Is Representend Through Their Natural Guardian Mother Smt. Samsu, Resident Of Village Upali Chandani, Tehsil Girwa, District Udaipur.

6. Smt. Rupali W/o Kalla Meena, Village Upali Chandani, Tehsil Girwa, District Udaipur.

7. Kalla S/o Deva Meena,, Village Upali Chandani, Tehsil Girwa, District Udaipur.

8. Kukaram S/o Punaji Meena, Village Kharjina, Teh. Girwa, Dist. Udaipur.

9. Punaji S/o Nanaji Meena,, Village Amarpura, Post Tidi, District Udaipur.

10. Learned Judge, Motor Accident, Claims Tribunal-Ii, Udaipur.

                                                              ----Respondents



                                                                        (2 of 2)                    [CW-19345/2018]



                                   For Petitioner(s)        :     Mr. Deepak Vyas
                                   For Respondent(s)        :



                                                  HON'BLE DR. JUSTICE NUPUR BHATI

                                                                       Order

                                   18/04/2023

An application (no.1/23) has been preferred on behalf of

counsel for the petitioner with a prayer for extension of interim

order dated 07.01.2019.

A perusal of interim order dated 07.01.2019 makes it clear

that the same was not absolute.

However, in view of the Hon'ble Apex Court judgment passed

in the case of Asian Resurfacing of Road Agency Vs. Central

Bureau of Investigation; 2018 (16) SCC 299. The interim

order dated 07.01.2019 is extended for a further period of six

months or till the disposal of the suit whichever is earlier.

The application for extension of interim order is disposed of.

(DR.NUPUR BHATI),J 69-Sanjay/-

Powered by TCPDF (www.tcpdf.org)