Suresh vs Vikash Mahala
2023 Latest Caselaw 3949 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Transfer Appl. No. 178/2022

Suresh

----Petitioner Versus Vikash Mahala

----Respondent

For Petitioner(s) : Mr. Varun Arora, through VC

HON'BLE MS. JUSTICE REKHA BORANA

Order

02/05/2023

As per the office report, the notices of admission have been

filed instead of show cause notices, therefore, the same have not

been issued.

Let fresh notices be issued to the sole respondent.

Notices be filed in two sets. On the same being filed, one set

be given 'dasti' to learned counsel for the petitioner for service

through registered post acknowledgment due. Notices be made

returnable within a period of three weeks.

Postal receipts of the 'dasti' notices be filed within a period of

one week from the date of receipt of 'dasti' notices.

An application for extension of interim order dated

01.09.2022 has been preferred on behalf of the petitioner in light

of the judgment passed in Asian Resurfacing of Road Agency

Pvt. Ltd. & Ors. Vs. Central Bureau of Investigation; (2018)

16 SCC 299.

In view of the fact that the notices have not even been

served on the opposite party and service as well as hearing is

(2 of 2) [CTA-178/2022]

likely to take time, the interim order dated 01.09.2022 is

extended till the final disposal of the present petition or for a

period of six months, whichever is earlier.

The application is disposed of accordingly.

(REKHA BORANA),J 91-AbhishekS/-

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