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Rajasthan State Road Transport ... vs Manoj Kumari Wife Of Shri Om ...
2023 Latest Caselaw 5799 Raj/2

Citation : 2023 Latest Caselaw 5799 Raj/2
Judgement Date : 10 October, 2023

Rajasthan High Court
Rajasthan State Road Transport ... vs Manoj Kumari Wife Of Shri Om ... on 10 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:28383]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Second Appeal No. 334/2022

                                    1.         Rajasthan State Road Transport Corporation, Through
                                               Managing Director, Parivahan Marg, Jaipur (Rajasthan).
                                    2.         Chief    Manager,        Rajasthan          State        Road   Transport
                                               Corporation, Lohagarh Aagar, Bhartpur.
                                    3.         Executive Director (Administration), Rajasthan State Road
                                               Transport Corporation, (Head Office), Jaipur, Parivahan
                                               Marg, Jaipur (Raj.)
                                                                                         ----Appellants/Defendants
                                                                           Versus
                                    Manoj Kumari Wife Of Shri Om Prakash Choudhary, Resident Of
                                    A-28, Subhash Nagar, Bharatpur (Rajasthan) At Present Working
                                    As Lower Divisional Clerk, Rajasthan State Road Transport
                                    Corporation, Lohagarh Aagar, Bhartpur, Rajasthan.
                                                                                              ----Respondent/Plaintiff

For Appellant(s) : Mr. R.K. Paliwal with Mr. M.K. Dhakad for Mr. R.A. Katta For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2023

After arguing for some time, learned counsel for the

appellants, on instructions, wants to withdraw this civil second

appeal.

The civil second appeal is dismissed accordingly. Pending

application also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/80

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