RAJASTHAN STATE ROAD TRANSPORT CORPORATION, JAIPUR & ORS. Vs. RAJASTHAN STATE ROADWAYS EMPLOYEES UNION, JAIPUR & ORS.
LAWS(RAJ)-2012-9-330
HIGH COURT OF RAJASTHAN
Decided on
September 25,2012
Rajasthan State Road Transport Corporation, Jaipur And Ors.
Appellant
VERSUS
Rajasthan State Roadways Employees Union, Jaipur And Ors.
Respondents
JUDGEMENT
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(1.) STAY application is pending since 2002. No interim order has been passed till now. In these circumstances, we do not find any justified reason to pass interim order after ten years.
(2.) THE stay application is, accordingly, dismissed.;
(2.) THE stay application is, accordingly, dismissed.;
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