R S R T C vs Mamraj Verma And Anr (2024:Rj-Jp:2262)
2024 Latest Caselaw 234 Raj/2

Rajasthan High Court

R S R T C vs Mamraj Verma And Anr (2024:Rj-Jp:2262) on 12 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2262]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1978/2013

                                          Rajasthan State Road Transport Corporation, through the
                                          Chief Manager, Bundi Depot, Bundi (Rajasthan)
                                                                                                         ----Petitioner
                                                                       Versus
                                       1. Mamraj Verma Son of Shri Onkar Verma, aged about 56
                                          years, R/o Azad Nagar, Post Belaka, Alwar Raj.
                                                                                                    ..........Respondent

2. The Industrial Tribunal, Jaipur through its Registrar.

                                                                                       ----Proforma-Respondent


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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/01/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /104

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