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Vishram vs Hakim Singh And Ors (2024:Rj-Jp:34179)
2024 Latest Caselaw 5296 Raj/2

Citation : 2024 Latest Caselaw 5296 Raj/2
Judgement Date : 12 August, 2024

Rajasthan High Court

Vishram vs Hakim Singh And Ors (2024:Rj-Jp:34179) on 12 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:34179]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Civil Miscellaneous Appeal No. 2428/2017

                                   Vishram S/o Gokul Meena, R/o Shekhpura, Tehsil
                                   Hindaun City, District Kaurali.
                                                                                            ----Appellant
                                                                   Versus
                                   1.     Hakim Singh S/o Shri Ramjilal R/o Kherla,
                                          Tehsil Nadoti, District Karauli. Raj Presently
                                          Driver At Rajasthan State Roadways Bus No.
                                          Rj 34 P-0382
                                   2.     Rajasthan           State         Roadways           Transport
                                          Corporation         Hindaun        Agar      Raj    Registered
                                          Owner Of Roadways Bus
                                   3.     Rajasthan           State         Roadways           Transport
                                          Corporation           Jaipur,        Through         Managing
                                          Director, R.s.r.t.c. Pariva
                                                                                      ----Respondents

For Appellant(s) : None For : None Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

12/08/2024

No one was present on behalf of the appellant

even in second round.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /60

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