Ramchandra Singh S/O Shri ... vs Rajhans Upadhyaya
2022 Latest Caselaw 368 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 108/2019

                                   Ramchandra Singh S/o Shri Pannaram & Ors.
                                                                                                        ----Petitioners
                                                                         Versus
                                   Rajhans Upadhyaya & ors.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Laxmikant Sharma through V.c.

                                   For Respondent(s)           :



                                                HON'BLE MR. JUSTICE SUDESH BANSAL

                                                                          Order

                                   17/01/2022

Learned counsel for petitioner submits that though the order

dated 25.04.2018 has been partially complied with during

pendency of contempt petition, however, interest has not been

paid and payment for over-time period has also not been made,

which is payable by respondents as per judgment in the case of

Prahlad Singh Vs. The Managing Director, Rajasthan State

Road Transport Corporation, S.B. Civil Writ Petition

No.14748/2014.

Copy of contempt petition be served in the Office of Mr.

Vinayak Joshi, within a period of four weeks. His name be also

shown in the cause list, as counsel for respondents, who may file

response to contempt petition within a period of twelve weeks.

In the meanwhile, the defect so pointed out by Office, may

also be removed by petitioner.

(SUDESH BANSAL),J

TN/72

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