Babu Lal Gaur vs Shri Rajesh Yadav And Others ...
2023 Latest Caselaw 5590 Raj/2

                                   [2023:RJ-JP:26849]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 473/2016

                                                                            In

                                                    S.B. Civil Writ Petition No.13996/2014

                                   Babu Lal Gaur son of Shri Omkar Prasad, Aged about 63 years,
                                   Resident of opposite Plot No.158, Basant Vihar Scheme No.3,
                                   Alwar, Rajasthan.
                                                                                                       ----Petitioner
                                                                        Versus
                                   1.Shri Rajesh Yadav, Managing Director, Rajasthan State Road
                                   Transport Corporation, Parivahan Marg, Near Chomu House,
                                   Jaipur.
                                   2.Shri Govind Dev Vyas, (G.D. Vyas), Finance Advisor (Account),
                                   Rajasthan State Road, Transport Corporation, Parivahan Marg,
                                   Near Chomu House, Jaipur.
                                   3.Shri Vijay Kumar Sharma, Chief Manager, Rajasthan State
                                   Road Transport Corporation, Alwar Depot, Alwar.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sandeep Bhagwati For Respondent(s) : Mr. Nitin Sinsinwar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/10/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law for redressal of his grievance(s).

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/85

Powered by TCPDF (www.tcpdf.org)