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State Bank Of India Staff ... vs Registrar Of Trade Union
2023 Latest Caselaw 2940 Raj/2

Citation : 2023 Latest Caselaw 2940 Raj/2
Judgement Date : 2 August, 2023

Rajasthan High Court
State Bank Of India Staff ... vs Registrar Of Trade Union on 2 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:16207]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 957/2021
State Bank Of India Staff Association, Affiliated To All India State
Bank Of India Staff Federation, Jaipur Circle, Office Situated At
State Bank Of India, L.h.o. Tilak Marg, C-Scheme, Jaipur
(Registration No. 34 Dated 24.05.1932) Through Its General
Secretary Sh. Azat Shatru.
                                                                              ----Petitioner
                                          Versus
1.         Registrar Of Trade Union, Additional Labour Commissioner
           (I.r.), Rajasthan Shram Bhawan, Khatipura Road, Jaipur.
2.         State Bank Of India Staff Association (Jaipur Circle),
           Office Situated At State Bank Of India, L.h.o., Tilak Marg,
           C-Scheme, Jaipur (Registration No. Rtu-5/2009) Through
           Its General Secretary Sh. Vinod Kumar Tanwar.
3.         State Bank Of India, Local Head Office, C-Scheme, Jaipur
           - Through Its Chief General Manager.
                                                                       ----Respondents

For Petitioner(s) : Mr. Suresh Kashyap For Respondent(s) : Mr. Ankit Bishnoi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/08/2023

Application (IA No.1/2023) has been filed by the applicant-

petitioner seeking withdrawal of the present writ petition in view

of the settlement arrived at between the parties out of the Court.

In view of the prayer made in the application (IA

No.1/2023), same is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

[2023:RJ-JP:16207] (2 of 2) [CW-14351/2020]

Since the main petition has been dismissed as withdrawn,

stay application and all other pending application/s, if any, also

stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /139

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