BHOGIRAM VERMA Vs. REGIONAL TRANSPORT AUTHORITY MORENA

JUDGEMENT

(1.) Petitioner by Shri Arvind Dudawat, Advocate. Respondents No. 1 and 2 have been served, but no one has put in appearance on their behalf.

(2.) Shri R. K. Vashistha, Additional Advocate General, has put in appearance on behalf of respondent No. 3.

(3.) As only Rule 88 of the Rules, namely, Central Motor Vehicles Rules of 1989 is required to be interpreted, necessity to file written statement is dispensed with.