R S R T C And Ors vs Gurvant Singh Nakshtra Singh ...
2023 Latest Caselaw 4748 Raj/2

                                   [2023:RJ-JP:22189]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Second Appeal No. 399/2017

                                    1.         Rajasthan State Road Transport Corporation, Jaipur
                                               through Its Managing Director, Parivahan Marg, Jaipur.
                                    2.         Divisional Manager, Rajasthan State Transport Coporation,
                                               Bikaner.
                                    3.         Deputy Chief Manager Personal, Rajasthan State Road
                                               Transport Corporation, Jaipur.
                                                                                                       ----Appellants
                                                                         Versus
                                    Gurvant Singh Nakshtra Singh, R/o Malkhana Building Karnpur
                                    Road, Near Kapra Mill, Sriganganagar, Ex-Conductor, Rajasthan
                                    State Road Transport Corporation, Sriganganagar Depot.
                                                                                                      ----Respondent

For Appellant(s) : Mr. Rajpal Dhankhar for Mr. Pratap Singh For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 12/09/2023

After arguing quite at length and failing to satisfy this Court

that the application filed under Section 5 of the Limitation Act,

1963 (for brevity "the Act of 1963") contains sufficient reason(s)

for condonation of inordinate delay of 159 days in preferring the

civil second appeal as also that the civil second appeal preferred

against the concurrent findings of facts recorded by the learned

appellate Court as also by the learned trial Court involves any

substantial question of law, learned counsel for the appellants

wants to withdraw this civil second appeal.

Accordingly, the application under Section 5 of the Act of

1963 as also the civil second appeal are dismissed as withdrawn.

(MAHENDAR KUMAR GOYAL),J

Manish/68

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