Income- Tax Contigent Employees ... vs Union Of India
2022 Latest Caselaw 14773 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Review Petition (Writ) No. 67/2022

Income- Tax Contigent Employees Union

----Petitioner Versus Union Of India

----Respondent Connected With D.B. Writ Contempt No. 1276/2022 Suo Moto

----Petitioner Versus Tarsem Chand Gupta

----Respondent

For Petitioner(s) : Mr. Tarsem Chand Gupta, through V.C.

For Respondent(s) : --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

15/12/2022

D.B. Review Petition (Writ) No. 67/2022

List on 02.01.2023.

D.B. Writ Contempt No. 1276/2022

The contemnor Mr. Tarsem Chand Gupta, Advocate has

appeared through V.C. He submits that he is located at Bengaluru

and as travel arrangements could not be made, he seeks

exemption from appearance in these proceedings today. He

assures that the contemnor Kamal Pal shall also be intimated to

remain present in the Court on the next date.

(2 of 2) [WRW-67/2022]

In this background, let the contemnors Mr. Tarsem Chand

Gupta and Mr. Kamal Pal remain personally present in the Court on

the next date of hearing.

List on 02.01.2023.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

6-7. Prashant/-

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