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Murari Lal Meena vs Shri Kuldeep Singh Ranka And Ors ...
2023 Latest Caselaw 2113 Raj/2

Citation : 2023 Latest Caselaw 2113 Raj/2
Judgement Date : 13 February, 2023

Rajasthan High Court
Murari Lal Meena vs Shri Kuldeep Singh Ranka And Ors ... on 13 February, 2023
Bench: Mahendar Kumar Goyal
[2023/RJJP/002570]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1285/2017

                                        In

                 S.B. Civil Writ Petition No.8733/2017

Murari Lal Meena S/o Shri Bhola Ram Meena, aged about 35
years, R/o Village And Post Pilwa Kalan, Tehsil Sikrai Distt. Dausa
Raj.
                                                                   ----Petitioner
                                    Versus
1.       Shri Kuldeep Ranka, Chairman Cum Managing Director,
         Rajasthan    State      Road        Transport       Corporation,   Head
         Quarter, Jaipur.
2.       Smt. Nilima Takshaq, Managing Director, Jaipur City
         Transport Service Ltd., IInd Floor, Old Womens Hostel,
         Near Police H.q., Lal Kothi, Tonk Road, Jaipur.
3.       Shri Surender Singh Ratnu, Chief Manager, Jaipur City
         Transport Service Ltd., Sanganer Depot, Jaipur.
4.       Shri   Ramesh      Chand      Sharma,         Chief     Manager    Rsrtc,
         Parivahan Marg, Matasya Nagar Depot, Alwar.
5.       Chairman Cum Managing Director, Rsrtc, H.q. Jaipur.
                                               ----Respondents/Contemnors

For Petitioner(s) : Mr. Hari Krishan Sharma For Respondent(s) : Mr. Arnav Singh for Mr. Sandeep Pathak Mr. Nitin Sinsinwar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

13/02/2023

Learned counsel for the respondents submits that this

contempt petition is rendered infructuous as the order, contempt

whereof is alleged, stands complied with.

[2023/RJJP/002570] (2 of 2) [CCP-1285/2017]

Learned counsel for the petitioner does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed

accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/22

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