Rajasthan High Court - Jaipur
State Of Raj & Ors vs Smt Sohini Devi & Ors on 16 July, 2008
D.B.CIVIL SPECIAL APPEAL NO. 24/2008 State of Raj. & Ors. vs. Smt. Sohani & Ors.
16.07.2008 HON'BLE MR. JUSTICE SHIV KUMAR SHARMA HON'BLE MR. JUSTICE MAHESH BHAGWATI Mr. Mahesh Chand Gupta, G.A. For the State.
Heard learned counsel for the appellant and scanned the impugned order. Before the Single Bench the appellant moved an application for making interim order dated October 3, 2007 effective. The learned Single Judge indicated in the impugned order that the interim order came to be passed under compelling circumstances. In our opinion this special appeal preferred even against the final order passed under Article 227 is not maintainable. Undeniably the impugned order was passed in civil misc. appeal filed against the award passed by the Motor Accident Claims Tribunal and the said appeal is still pending. Thus, no interference is called for. For these reasons, the appeal being devoid of merit stands dismissed summarily.
(MAHESH BHAGWATI),J. (SHIV KUMAR SHARMA),J. PCG