Rajasthan High Court - Jaipur
Nagar Palika Ringus &Anr; vs Kailash Chand Pujari &Anr; on 23 October, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Special Appeal Writ No. 831 / 2017
1. Nagar Palika Ringus Through Its Executive Officer, District Sikar.
2. Director, Department of Local Self Government, Government of
Rajasthan, Jaipur.
----Appellants
Versus
1. Kailash Chand Pujari S/o Shri Vasudev Pujari, Aged About 52
Years, Resident of Bisau District Jhunjhunu.
2. Industrial Tribunal, Jaipur.
----Respondents
_____________________________________________________ For Appellant(s) : None present _____________________________________________________ HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 23/10/2017 Registry has placed the file before this Court with the note that in spite of three opportunities granted defects listed by the Registry have not been complied with.
The writ appeal is accordingly dismissed as not maintainable for the reason defects notified by the Registry have not been rectified till date.
(DINESH CHANDRA SOMANI),J. (PRADEEP NANDRAJOG),C.J. KKC/1