Rajasthan High Court - Jaipur
Smt. Ratni Devi W/O Late Shri Mohan Lal vs Shri Raj Hans Upadhyay Chief Managing ... on 14 December, 2018
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 2006/2018
Smt. Ratni Devi W/o Late Shri Mohan Lal
----Petitioner
Versus
Shri Raj Hans Upadhyay Chief Managing Director Rajasthan
State Road Transport Corporation
----Respondent
For Petitioner(s) : Mr. Sandeep Garssa For Respondent(s) : Ms. Shail Kanwar for Mr. Vinayak Joshi HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 14/12/2018 Matter comes up on an interim application No. 87695/2018, with a prayer to take on record the additional documents annexed thereto.
For the reasons detailed out in the memo of the interim application and upon hearing the learned counsel for the applicant as well as having regard to the nature of the controversy involved; the application merits acceptance.
Consequently, the application is hereby allowed. The additional documents annexed with the application shall be taken on record and be arranged at the appropriate place of the record of the case file.
Matter be listed in the week commencing from 14 th January, 2019.
(VEERENDR SINGH SIRADHANA),J Pooja/22 Powered by TCPDF (www.tcpdf.org)