Rajasthan High Court - Jodhpur
Bharat Sanchar Nigam Limited vs Bhika (2024:Rj-Jd:30864) on 25 July, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:30864]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9791/2018
1. Bharat Sanchar Nigam Limited, Through The General
Manager, Telecom District, Government Of India, PWD
Colony, Sirohi
2. The Junior Telecom Officer (J.T.O.), Bharat Sanchar Nigam
Limited, Mount Abu, District Sirohi (Rajasthan)
----Petitioners
Versus
1. Bhika S/o Shri Deva Ji, By Caste Gadasiya, Village
Chandela, Tehsil Mount Abu, District Sirohi (Rajasthan)
2. Smt. Chunri @ Sunri W/o Shri Bhikha Ji, By Caste
Gadasiya, Village Chandela, Tehsil Mount Abu, District
Sirohi (Rajasthan)
----Respondents
For Petitioner(s) : None present
For Respondent(s) : None present
HON'BLE MR. JUSTICE FARJAND ALI
Order 25/07/2024
1. Today, none has appeared for the petitioners.
2. The instant writ petition has been filed on behalf of the petitioners in the year 2018 and since then, it is pending consideration.
3. On that time, some defects were pointed out by the Registry, however, despite granting several opportunities to the petitioners for removing the said defects, no heed was paid by them.
4. In this view of the matter, it can be assumed that the petitioners are not interested in pursuing the case, therefore, (Downloaded on 26/07/2024 at 09:47:57 PM) [2024:RJ-JD:30864] (2 of 2) [CW-9791/2018] constrained from the circumstances, this Court deems it appropriate to close the writ proceedings without going into the niceties of the matter.
5. With these observations, the instant writ petition as well as stay petition are disposed of.
6. It is made clear that the petitioners are not precluded from approaching this Court again in case their grievance persists.
(FARJAND ALI),J Abhishek Kumar S.No.261 (Downloaded on 26/07/2024 at 09:47:57 PM) Powered by TCPDF (www.tcpdf.org)