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Khetri Tamba Shramik Sangh vs Sh. Santosh Sharma ...
2023 Latest Caselaw 3420 Raj/2

Citation : 2023 Latest Caselaw 3420 Raj/2
Judgement Date : 10 August, 2023

Rajasthan High Court
Khetri Tamba Shramik Sangh vs Sh. Santosh Sharma ... on 10 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:17242]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 1580/2019

                                           In

                     S.B. Civil Writ Petition No.8661/2018

Khetri Tamba Shramik Sangh, Khetri Nagar, Jhunjhunu Rajasthan
Through Its Secretary
                                                                         ----Petitioner
                                        Versus
1.       Sh. Santosh Sharma, Chairman Cum Managing Director
         Hindustan Cooper Ltd. 1, Ashutosh Chowdhury, Avenue
         Kolkata 700019
2.       Sh. Naresh Kumar, Gm (Hr) Head Office, Hindustan
         Copper Ltd. 1, Ashutosh Chowdhury, Avenue Kolkata
         700019
3.       Sh. S. Dey, General Manager, Khetri Copper Complex,
         Hindustan Copper Ltd. Khetri Nagar, Jhunjhunu Rajasthan
         333504
4.       Sh.    K.P.     Bisoi,     DGM(Hr),          Khetri         Copper   Complex,
         Hindustan Copper Ltd. Khetri Nagar, Jhunjhunu Rajasthan
         333504
5.       Sh. Pramod Kumar, Manager (Hr)- E And R, Khetri Copper
         Complex, Hindustan Copper Ltd. Khetri Nagar, Jhunjhunu
         Rajasthan 333504
                                                    ----Contemnor-Respondents

For Petitioner(s) : Mr. Kunal Kant Rawat For Respondent(s) : Mr. A.K. Bhandari, Sr. Adv. with Mr. Vikrant Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

[2023:RJ-JP:17242] (2 of 2) [CCP-1580/2019]

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/67

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