Rajasthan State Road Transport ... vs Inderchand Sharma S/O Shri Durga ...
2023 Latest Caselaw 242 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Writ Restoration Application No. 45/2022
                                        In
               D.B. Review Petition (Writ) No. 56/2019
                                        In
            D.B. Special Appeal (Writ) No. 1052/2008
                                        In
                 S.B. Civil Writ Petition No. 1363/2004

1.     Rajasthan State Road Transport Corporation Through Its
       Managing      Director,      Parivahan        Through       Its   Managing
       Director, Parivahan Marg, C-Scheme, Jaipur, (Rajasthan).
2.     Chief      Manager,       Rajasthan          State        Road    Transport
       Corporation, Ajmer.
                                                                   ----Petitioners
                                    Versus
1.     Inderchand Sharma S/o Shri Durga Dutt Sharma, Aged
       About 59 Years, R/o Village Salasar, Tehsil Sujangarh,
       District Churu Rajasthan.
1/1.   Shanti Devi W/o Shri Late Inderchand Sharma, Aged
       About 68 Years, R/o Village Salasar, Tehsil Sujangarh,
       District Churu Rajasthan.
1/2.   Pawan Kumar S/o Shri Late Inderchand Sharma, Aged
       About 49 Years, R/o Village Salasar, Tehsil Sujangarh,
       District Churu Rajasthan.
1/3.   Manoj S/o Shri Late Inderchand Sharma, Aged About 46
       Years, R/o Village Salasar, Tehsil Sujangarh, District
       Churu Rajasthan.
1/4.   Rajesh Kumar S/o Shri Late Inderchand Sharma, Aged
       About 39 Years, R/o Village Salasar, Tehsil Sujangarh,
       District Churu Rajasthan.
2.     The Judge Learned Labour Court Cum Industrial Tribunal,
       Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Pradeep Mathur, Advocate

(2 of 2) [WRES-45/2022]

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

09/01/2023

Heard on prayer for restoration.

Upon due consideration the cause shown due to which the

counsel could not remain present, the prayer for restoration is

allowed.

Accordingly, D.B. Review Petition (Writ) No. 56/2019 is

restored to its original number subject to payment of cost of

Rs.1,000/- to the Rajasthan High Court Legal Services Committee,

Jaipur.

Restoration application is allowed.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /16

Powered by TCPDF (www.tcpdf.org)