Prakash Singh vs Rajasthan State Road Transport ...
2023 Latest Caselaw 28 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14215/2022

Prakash Singh

----Petitioner Versus Rajasthan State Road Transport Corporation

----Respondent

For Petitioner(s) : Mr. Avinash Acharya For Respondent(s) : -

JUSTICE DINESH MEHTA

Order

02/01/2023

1. Learned counsel for the petitioner submits that the

controversy in question is covered by the judgment passed in the

case of Vijay Kumar Sharma vs. MD, RSRTC and Ors. (S.B.

Civil Writ Petition No. 763/1995) decided on 16.08.2011.

2. Learned counsel for the petitioner is directed to supply a

copy of the petition to Mr. Sunil Purohit, learned counsel, who

regularly appears on behalf of the respondent-Corporation.

3. Learned counsel Mr. Purohit may complete his instruction and

file reply.

4. List this case in second week of February, 2023 after showing

name of Mr. Sunil Purohit in the cause list as counsel for the

respondents.

(DINESH MEHTA),J

53-Inder/-

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