Manoj Kumar S/O Shri Maniram vs Shri Alok (2023:Rj-Jp:19544)
2023 Latest Caselaw 4340 Raj/2

                                   [2023:RJ-JP:19544]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 55/2020
                                                                        In
                                                     S.B. Civil Writ Petition No.7487/2010
                                    Manoj Kumar S/o Shri Maniram, Aged About 41 Years, R/o
                                    Village Ramgarh, Chak 15, D.p.n., Tehsil Nohar, District
                                    Hanumangarh, Rajasthan
                                                                                                     ----Petitioner
                                                                        Versus
                                    1.         Shri Alok, Managing Director, Rajasthan State Road
                                               Transport Corporation, Parivahan Marg, Jaipur.
                                    2.         Shri Parmeshwar Lal Saini, Chief Manager, Rajasthan
                                               State Road Transport Corporation, Sardarshahar Depot
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Kailash Choudhary For Respondent(s) : Mr. Om Prakash Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 28/08/2023

In view of the interim order dated 26.08.2021 passed by a

Division Bench of this Court in DB Special Appeal Writ No.72/2020

staying the operation of the order dated 07.08.2019, contempt

whereof is alleged, learned counsel for the petitioner wants to

withdraw this contempt petition with liberty to get the same

revived if the need so arises.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid. Pending application also

stands disposed of.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/97

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