Kamal Singh Charan vs The Rajasthan State Road ...
2021 Latest Caselaw 5457 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 506/2019

Kamal Singh Charan

----Petitioner Versus The Rajasthan State Road Transport Corporation,

----Respondent

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) :

JUSTICE DINESH MEHTA

Order

24/02/2021

IA No.1/2021:

For the reasons stated, the application is allowed.

The matter is taken up for consideration today itself.

SBCWP No.506/2019:

Mr. Sharma, learned counsel appearing for the petitioner

submits that the defect no.2 pointed out by the Registry is not

sustainable, particularly in view of the fact that the petitioner has

placed on record print out of the judgments downloaded from the

official website of the High Court and an affidavit in support of the

documents have been filed.

In view of the aforesaid, the defect no.2 is over ruled.

Let this matter be listed on 8.3.2021 in fresh category, if

there is no other defect.

(DINESH MEHTA),J

111-CPGoyal/-

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