Rajasthan High Court - Jaipur
Sawai Ram Singh Shilp Mandir A vs Lt Col Bhawani Singh And Ors on 8 February, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 4971/2007
Sawai Ram Singh Shilp Mandir A
----Petitioner
Versus
Lt Col Bhawani Singh And Ors
----Respondent
For Petitioner(s) : Mr. Gajraj Singh Shekhawat, representative of the petitioner, present in person.
For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 08/02/2019 Matter comes up on an interim application No. 9271/2019, with a prayer for extension of interim order dated 27 th February, 2008, which had continued all along.
It is urged that the Court below has resumed the proceedings in the backdrop of order made by the Apex Court of the land in the case of Asian Resurfacing of Road Agency Pvt. Ltd. Vs. CBI: AIR 2018 SC 2039, dated 28 th March, 2018.
For the reasons detailed out in the memo of application and upon hearing the petitioner-applicant so also having regard to the nature of interim order and attending circumstances; interim order dated 27th February, 2008, shall continue till the next date.
Application (IA No. 9271/2019), stands allowed.
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