Rajasthan High Court - Jaipur
Vijay Kumar Khanna vs R.S.R.D.C.Ltd on 10 November, 2016
Author: K.S. Jhaveri
Bench: K.S. Jhaveri
-1-
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH, JAIPUR
DB Civil Writ Petition No.2563/2002
PETITIONER
Vijay Kumar Khanna aged 40 years s/o Shri Kuldeep Rai
Khanna r/o Dhani Nadan, Phulera.
VERSUS
RESPONDENTS
1. Rajasthan State Road Development Corporation Ltd.,
Setu Bhawan, Jhalana Doongri, Jaipur through its General
Manager.
2. State of Rajasthan through Chief Secretary.
Date of order : 10.11.2016.
HON'BLE MR. JUSTICE K.S. JHAVERI
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
None present for the petitioner.
Mr. V.P. Mathur for the respondents.
On 6/10/2016, following order was passed:-
"Counsel for the petitioner is not present. The matter is of 2002. This case for regularization is squarely covered by the decision of Supreme Court.
However, counsel for the petitioner is given last chance to appear before this Court on 10/11/2016, failing which it will be open for the Court to proceed exparte and decide the matter. List on 10/11/2016. Counsel for the petitioner is not present today also. Hence, this petition is dismissed in default.
(GOVERDHAN BARDHAR), J. (K.S. JHAVERI), J. A.Sharma/3