Nathu Lal Sharma Son Of Shri ... vs Mr. Sandeep Verma The Chairman Cum ...
2023 Latest Caselaw 5255 Raj/2

                                   [2023:RJ-JP:24639]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 16/2022
                                                                           In
                                                    S.B. Civil Writ Petition No.10419/2021

                                   Nathu Lal Sharma Son Of Shri Ramnath Sharma, Aged About 58
                                   Years, R/o Mukaam Post Dhigriya, Lawaan, District Dausa
                                   (Rajasthan) Presently Conductor, Tonk Aagar, Tonk,
                                                                                                     ----Petitioner
                                                                        Versus
                                   1.         Mr. Sandeep Verma The Chairman Cum Managing
                                              Director, Rajasthan State Road Trasnport Corporation,
                                              Head-Quater, Chomu House, Civil Lines, Jaipur.
                                   2.         Mr. Nand Kishor Meena, The Depot Manager, Rajasthan
                                              State Road, Transport Corporation, Tonk Depot, Tonk.
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) : Mr. Om Prakash Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 22/09/2023

Learned counsel for the respondents has submitted a copy of

the order dated 26.11.2021 passed by the Chief Manager, Tonk for

perusal of this Court. The copy of the order is taken on record.

Referring to the aforesaid order, learned counsel submits that

the representation filed by the petitioner has been decided vide

speaking order. He, therefore, prays for dismissal of the contempt

petition.

Learned counsel for the petitioner does not dispute the

aforesaid position.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/57

Powered by TCPDF (www.tcpdf.org)