Kuldeep Sharma S/O Shri Madanlal ... vs Rajasthan State Road Transport ...
2022 Latest Caselaw 2570 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 54/2020

Kuldeep Sharma S/o Shri Madanlal Sharma, Aged About 57
Years,     Conductor Rajasthan State Road Transport Corporate,
Matsya Nagar Depot, R/o Manni Ke Badh, Alwar.
                                                                    ----Appellant
                                    Versus
1.       Rajasthan   State      Road       Transport        Corporation,   Jaipur
         Through Managing Director, Jaipur
2.       Chief    Manager,       Rajasthan          State        Road   Transport
         Corporation, Matsya Nagar Depot, Alwar.
                                                                 ----Respondents

For Appellant(s) : Mr. Babu Lal Gupta For Respondent(s) : Mr. Prateek Mathur

HON'BLE MR. JUSTICE SUDESH BANSAL Order

28/03/2022

The appellant-plaintiff has filed this second appeal assailing

the judgment and decree dated 06.11.2019 passed by Additional

District Judge No.16, Jaipur Metropolitan, Jaipur in civil first

appeal No.225/2018 affirming the judgment and decree dated

18.09.2018 passed in civil suit No.48/2007 dismissing his civil suit

for cancellation of the charge-sheet.

Learned counsel for appellant submits that both courts below

have committed illegality or perversity in dismissing the suit.

Heard learned counsel for both parties.

Second appeal is admitted as to whether two courts have

committed perversity or jurisdictional error in dismissing the

plaintiff's suit for declaration of charge-sheet as null and void and

non est?

(2 of 2) [CSA-54/2020]

Since, the civil suit has been dismissed, there is no scope for

passing any interim stay order at this stage.

In view of above, the appellant does not press the stay

application.

Accordingly, the stay application is dismissed.

(SUDESH BANSAL),J

TN/70

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