Nathu Singh vs Raj. State Road Trans. Corpn. And ...
2022 Latest Caselaw 4581 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11434/2011

Nathu Singh

----Petitioner Versus Raj. State Road Trans. Corpn. And Anr.

----Respondent Connected With

1. S.B. Civil Writ Petition No. 11578/2016

2. S.B. Civil Writ Petition No. 377/2017

3. S.B. Civil Writ Petition No. 4981/2017

4. S.B. Civil Writ Petition No. 4982/2017

5. S.B. Civil Writ Petition No. 4998/2017

6. S.B. Civil Writ Petition No. 5001/2017

7. S.B. Civil Writ Petition No. 984/2018

For Petitioner(s) : Mr. Sukesh Bhati. For Respondent(s) : Mr. Shashank Sharma for Mr. Harish Purohit.

HON'BLE MS. JUSTICE REKHA BORANA

Order

23/03/2022

When the matters were listed on 22.03.2022, learned

counsel for the petitioners submitted that the controversy in

question is covered by the judgment passed in the case of

Dhanna Lal Jat v. RSRTC (S.B. Civil Writ Petition

No.12854/2017) decided on 01.12.2021.

Learned counsel for the respondents has refuted the above

submission and stated that the controversy is not covered by the

Dhanna Lal Jat's case (supra).

In view of the same, the matters require consideration and

to be heard.

(2 of 2) [CW-11434/2011]

Mr. Shashank Sharma appears on behalf of Mr. Harish Purohit

and prays for time to argue out the matters.

List these matters on 19.04.2022.

(REKHA BORANA),J

85 to 92-Sachin/-

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