Omprakash Sharma vs Alok, Managing Director ...
2023 Latest Caselaw 4460 Raj/2

                                   [2023:RJ-JP:20243]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1454/2019

                                                                               In

                                                        S.B. Civil Writ Petition No.26950/2018

                                   Omprakash Sharma, Through General Secretary, Rajasthan State
                                   Roadways Employees Union, Opposite Sindhi Camp Bus Stand,
                                   Jaipur
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.         Alok, Managing Director, Rajasthan State Road Transport
                                              Corporation, Head Office, Parivahan Marg, Jaipur.
                                   2.         Shri U.D. Khan, Executive Director (Traffic), Rajasthan
                                              State Road Transport Corporation, Head Office, Parivahan
                                              Marg, Jaipur.
                                   3.         Shri Bhanu Pratap Singh, Chief Manager, Rajasthan State
                                              Road Transport Corporation, Central Bus Stand Depot,
                                              Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ganesh Chandra Gupta For Respondent(s) : Mr. Om Prakash Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/81

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