Fakir Chand S/O Shri Mandi Ram vs Shri A.K. Gupta ...
2023 Latest Caselaw 5126 Raj/2

[2023:RJ-JP:23961]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Civil Miscellaneous Application No. 165/2023

                                            In

               S.B. Civil Contempt Petition No.379/2020

                                            In

                     S.B. Civil Writ Petition No.6580/2004

1.       Fakir Chand S/o Shri Mandi Ram, Aged About 59 Years,
         Resident Of Bandh Bhitar, Bankat Ki Kothi, Rajgarh,
         District Alwar (Raj.) (Since Deceased) Through Lrs.
1/1.     Kamlesh W/o Kailash Chand Saini, Band Walika Bas,
         Barkhera, Alwar, Rajasthan.
1/2.     Roop Kishor Saini S/o Fakir Chand Saini, Banket Ki Kohti,
         Rajgarh, Alwar, Rajasthan, 301408.
1/3.     Vimla       Devi    Saini      W/o      Hiralal      Saini,   Rana   Sanga
         Chabutrake Pass, Baswa, Dausa, Rajasthan, 303327.
1/4.     Sundar Devi Saini W/o Ram Kishor Saini, Ran Sanga
         Chabutrake Pass, Baswa, Dausa, Rajasthan.303327.
1/5.     Bhagwan Sahay Saini S/o Fakir Chand Saini, Banket Ki
         Kothi, Rajgarh, Alwar, Rajasthan, 301408.
                                                         ----Applicants/Petitioners
                                        Versus
1.       Shri A.k. Gupta, Chairman Cum Managing Director, Jaipur
         Vidyut Vitran Nigam Ltd. Jaipur Through.
2.       Sanjeev Kumar Pandey, Secretary, Jaipur Vidyut Vitran
         Nigam Ltd. Jaipur.
3.       Shri D.C. Agrawal, Superintending Engineer (A.d.) Jaipur
         Vidyut Vitran Nigam Ltd. Alwar.
                                                    ----Respondents/Defendants

For Petitioner(s) : Mr. Jai Lodha For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:23961] (2 of 2) [CMAP-165/2023]

20/09/2023

For the reasons stated in the civil miscellaneous application,

the same is allowed. Names of S/Shri Virendra Lodha, Senior

Advocate with Jai Lodha be reflected in the order dated

10.08.2023 as counsels for the respondents.

This order may be treated as part and parcel of the order

dated 10.08.2023.

(MAHENDAR KUMAR GOYAL),J

Manish/107

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