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Devi Lal S/O Shri Heera Lal vs Suchi Sharma, The Managing ...
2023 Latest Caselaw 4903 Raj/2

Citation : 2023 Latest Caselaw 4903 Raj/2
Judgement Date : 14 September, 2023

Rajasthan High Court
Devi Lal S/O Shri Heera Lal vs Suchi Sharma, The Managing ... on 14 September, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:22859]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 345/2019

                                        In

                 S.B. Civil Writ Petition No.15499/2018

Devi Lal S/o Shri Heera Lal, Aged About 66 Years, R/o Village
Indokiya, Post Bawadi Tehsil Jahajpur, District Bhilwara (Raj)
                                                                  ----Petitioner
                                     Versus
1.       Suchi Sharma, The Managing Director, Rajasthan State
         Road Transport Corporation (RSRTC), Pariwahan Marg, C-
         Scheme, Jaipur
2.       Shri Ramcharan Gocher, The Chief Manager, Rsrtc, Tonk
         Depot, Tonk (Raj)
3.       Shri Ramesh Sharma, The Chief Manager, Rsrtc, Jhalawar
         Depot, Jhalawar (Raj)
4.       Shri Sukhpal Bilonia, The Chief Manager Rsrtc, Ajay Meru
         Depot, Ajmer (Raj)
                                                ----Respondents/Contemnors
For Petitioner(s)          :     Mr. Vinod Goyal
For Respondent(s)          :     Mr. Om Prakash Sheoran


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

14/09/2023

Learned counsel for the petitioner submits that barring the

interest component/allowances, he has been paid all of his dues.

Learned counsel for the respondents submits that the

petitioner shall be paid interest/allowances as per his priority in

view of Circulars of the RSRTC dated 03.11.2021 & 17.05.2022.

Learned counsel for the petitioner has no objection if the

payment of interest/allowances is made to him as per his priority

in view of the aforesaid Circulars.

[2023:RJ-JP:22859] (2 of 2) [CCP-345/2019]

In view thereof, this contempt petition is disposed of.

However, the petitioner shall be at liberty to get the contempt

petition revived if the priority is breached by the respondents.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/57

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