Kaptan Singh vs Kuldeep Ranka And Ors ...
2023 Latest Caselaw 4909 Raj/2

                                   [2023:RJ-JP:22999]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     S.B. Civil Contempt Petition No. 896/2017

                                                                               In

                                                        S.B. Civil Writ Petition No.6425/2017

                                   Kaptan Singh S/o Sh. Khayali Ram, aged about 50 years, R/o
                                   C/o Babulal Prajapati, B/42, Subhash Nagar, Heeradas, Distt.
                                   Bharatpur Raj.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         Kuldeep Ranka, Managing Director, The Rajasthan State
                                              Road       Transport       Corporation,            Parivahan     Bhawan,
                                              Headquarters, Rsrtc Jaipur
                                   2.         Ravi Sharma, The Chief Manager, Rajasthan State Road
                                              Transportation Corporation, Bharatpur Depot, Bharatpur
                                              Raj.
                                   3.         Ravi Sharma, The Chief Manager, Rajasthan State Road
                                              Transport Corporation, Bharatpur Depot, Bharatpur Raj.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sankalap Sogani For Respondent(s) : Mr. Nitin Sinsinwar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/42

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