Rajasthan High Court - Jaipur
Jagdish Prasad Pandey vs Union Of India And Ors on 12 September, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
**
Civil Writ Petition No.13103/2009
Jagdish Pd. Pandey Versus
United India Insurance Co. Ltd & Ors
Date of Order ::: 12/09/2011
Hon'ble Mr. Justice Ajay Rastogi
Mr. Abhishek Sharma, for petitioner
Mr. Abhay Kr. Bhandari, Sr. Adv., with
Mr. Vaibhav Agrawal, for respondents.
Matter has come upon application filed seeking vacation of interim order dt.04/11/2009 It has been brought to the notice of this Court that in identical CWP-12673/2009 (Maharaj Singh Vs. Union of India & Ors), similar application filed U./Art.226(3) of Constitution seeking vacation of identical interim order came to be rejected vide order dt.30/05/2011 and interim order was made absolute.
In the light of order dt.30/05/2011 in CWP-12673/2009, interim order dt.04/11/2009 passed in instant petition is made absolute. Consequently, application (No.35294/26/07/2011) seeking vacation of interim order stands rejected.
Matter has been admitted for hearing vide order dt.04/11/2009. Reply to the petition has been filed. List for hearing in due course.
(Ajay Rastogi), J.
K.Khatri/p1/ 13103CW2009Sept12StayCnfrmd.do