Jodhpur Vidhut Vitran Nigam Ltd vs Vikky Dhanuka
2021 Latest Caselaw 9600 Raj

Citation : 2021 Latest Caselaw 9600 Raj
Judgement Date : 27 May, 2021

Rajasthan High Court - Jodhpur

Jodhpur Vidhut Vitran Nigam Ltd vs Vikky Dhanuka on 27 May, 2021

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7153/2021

1. Jodhpur Vidhut Vitran Nigam Ltd., Through S.e. , (Vitran) Old Power House, Near Ajad Takies, Sri Ganganagar.

2. Jodhpur Vidhut Vitran Nigam Ltd., Through Aen, Jodhpur Vidhut Vitran Nigam Ltd. Padampur Dist. Sri Ganganagar. Through Sh. Arvind Ji Ex.en. , Jdvvnltd., Raisinghnagar (Officer Incharge)

----Petitioners Versus Vikky Dhanuka S/o Late Vinod Kumar, B/c Agarwal, R/o Rani Bajar, Bikaner.

                                                                ----Respondent


For Petitioner(s)        :     Mr. V.K. Bhadu through Cisco Webex
                               App
For Respondent(s)        :     -



                    JUSTICE DINESH MEHTA

                                    Order

27/05/2021

1. Learned counsel for the petitioner submits that the learned

Permanent Lok Adalat has proceeded to decide the dispute without

making any effort of conciliation, as is mandatory under Section

22-C of the Legal Services Authorities Act, 1987.

2. He relies upon judgment of this Court dated 10.04.2018

rendered in case of Popular Carriers Vs. The Chairman, Permanent

Lok Adalat & Ors. (SBCWP No.1433/2006).

3. Matter requires consideration.

4. Issue notice. Issue notice of the stay application also,

returnable within six weeks.

                                                                            (2 of 2)                     [CW-7153/2021]



                                   5.    Meanwhile,   effect    and     operation         of      the   award   dated

06.04.2001 passed by the Permanent Lok Adalat, Sri Ganganagar

shall remain stayed.

(DINESH MEHTA),J 10-Rahul/-