Gaurav Singh S/O Shri Surendra ... vs Rajasthan Rajya Vidyut Utpadan ...
2021 Latest Caselaw 6830 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Civil Writ Petition No. 8961/2021
                                    1.          Gaurav Singh S/o Shri Surendra Singh, Resident Of
                                                Village Sitahera, Post Titpuri, Tehsil Kathumar District
                                                Alwar Rajasthan At Present Posted At Kota Super Thermal
                                                Power Station Kota.
                                    2.          Suresh Kumar Aluriya S/o Shri Kailash Chand Aluriya,
                                                Resident of 81, Shivam Nagar-I, Ramnagariya, Jaipur,
                                                Rajasthan At Present Posted Chambal Thermal Power
                                                Plant, Chhabra.
                                                                                                        ----Petitioners
                                                                          Versus
                                    Rajasthan Rajya Vidyut Utpadan Nigam Limited, (A Government
                                    Of Rajasthan Undertaking) Represented Through Secretary
                                    (Admn), Rajasthan Rajya Vidyut Utpadan Nigam Limited, Office:-
                                    At Vidyut Bhawan Jan Path, Jyoti Nagar, Jaipur Rajasthan.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Amit Kumar Sharma, Advocate for Mr. Hemant Kumar Sharma, Advocate For Respondent(s) : Mr. Virendra Lodha, Sr. Advocate with Mr. Rachit Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order 23/11/2021

Though, there is a prayer for early listing, an adjournment is

sought on the ground that the learned counsel for the petitioners

is not well.

In view of the above, application for early listing is disposed

off without any hearing at this stage.

List this case on a date to be fixed by office.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /40

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