Member Singh S/O Shri Phooli Singh vs Sh. Rajeshwar Singh Managing ...
2023 Latest Caselaw 4772 Raj/2

[2023:RJ-JP:22247]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 583/2019

                                            In

                     S.B. Civil Writ Petition No.6214/2009

Member Singh S/o Shri Phooli Singh, Aged About 55 Years, R/o
Village And Post Ajaan, Tehsil Kumher, District Bharatpur (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       Ms. Suchi Sharma, Managing Director, Rajasthan State
         Road Transport Corporation ,head Office, Parivahan Marg,
         Chomu House, Jaipur
2.       Shri    Narendra         Sharma,         Executive          Manager   (Estt.)
         Rajasthan State Road Transport Corporation, Head Office,
         Parivahan Marg, Chomu House, Jaipur
3.       Shri Kadu Ram Meena, Chief Manager, Rajasthan State
         Road Transport Corporation, Near Heera Das Bus Stand,
         Bharatpur
                                                   ----Respondents/Contemnors

For Petitioner(s) : Ms. Muskan Verma For Respondent(s) : Mr. O.P. Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2023

Learned counsel for the respondents submits that in view of

decision of the Hon'ble Supreme Court of India dated 01.05.2023

in Civil Appeal No.3231/2023: Rajasthan State Road Transport

Corporation Vs. Member Singh whereby, an appeal preferred by

the corporation has been allowed, this contempt petition does not

survive and deserves to be dismissed.

[2023:RJ-JP:22247] (2 of 2) [CCP-583/2019]

Learned counsel for the petitioner, admitting the aforesaid

fact, submits that she has filed a review petition which is pending

consideration. She submits that she may be permitted to withdraw

the contempt petition with liberty to get it revived if the need so

arises.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/29

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