Bhur Singh vs R S R T C Through M D And Others ...
2023 Latest Caselaw 4855 Raj/2

                                   [2023:RJ-JP:22413]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Restoration Application No. 717/2017
                                                                        In
                                                     S.B. Civil Second Appeal No.319/2015
                                    Bhur Singh S/o Shri Bhabutya Ram, aged about 52 years, R/o
                                    Village And Post Rosi, Tehsil Nadoti, Distt. Karauli, Rajasthan. Ex
                                    Conductor, Rajasthan State Road Transport Corporation, Pali
                                    Depot.
                                                                                               ----Plaintiff-Appellant
                                                                        Versus
                                    1.      Rajasthan State Road Transport Corporation, Head Office,
                                            Jaipur Through Managing Director, Parivahan Marg,
                                            Chomu House, Jaipur, Rajasthan.
                                    2.      Executive Director Traffic, Rajasthan State Road Transport
                                            Corporation, Jaipur.
                                    3.      Chief Manager, Rajasthan State Road                            Transport
                                            Corporation, Pali Depot, Distt. Pali, Rajasthan.
                                                                                    ----Defendants-Respondents

                                   For Petitioner(s)          :     Mr. Ankul Gupta
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 13/09/2023

For the reasons stated in the restoration application, the

same is allowed subject to cost of ₹2,500/-.

The orders dated 06.09.2017 passed by this Court & dated

14.11.2017 passed by the Deputy Registrar (Judl.) are recalled.

The SB Civil Second Appeal No.319/2015 shall stand restored to

its original number provided the defects in it are cured and the

aforesaid cost is deposited by the applicants/appellants with the

Litigants Welfare Fund within a period of two weeks from today

failing which this order shall stand recalled and the restoration

application shall stand dismissed without reference to the Court.

(MAHENDAR KUMAR GOYAL),J

Manish/107

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