Smt. Shanti Bai W/O Shri Manohar ... vs Shri Ravi Shankar Shrivastava ...
2023 Latest Caselaw 5259 Raj/2

                                   [2023:RJ-JP:24592]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 166/2020

                                                                               In

                                                        S.B. Civil Writ Petition No.6947/2003

                                    Smt. Shanti Bai W/o Shri Manohar Singh, Aged About 63 Years,
                                    R/o Sanjay Colony, Gate No. 10, Nainwa Road, Bundi (Raj.)
                                                                                                          ----Petitioner
                                                                            Versus
                                    1.        Shri Ravi Shankar Shrivastava, Chairman, Rajasthan
                                              State     Road     Transport          Corporation,        Chomu   House,
                                              Pariwahan Marg, Jaipur.
                                    2.        Shri Vikram Singh Solanki, Chief Manager, Rajasthan
                                              State Road Transport Corporation, Bundi Depot Bundi
                                    3.        Shri Kuldeep Sharma, Deputy Director, Provident Fund
                                              Department, Nidhi Bhawan, Vigyan Nagar, Kota.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Amit Jindal For Respondent(s) : Mr. Nikhil Simlote

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as the petitioner intends to avail the appropriate

remedy available under the law for redressal of her grievance(s).

The contempt petition is dismissed accordingly. Pending

application also stands disposed of.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/2

Powered by TCPDF (www.tcpdf.org)