Rajasthan High Court - Jodhpur
Ajmer Vidyut Vitran Nigam Ltd vs Kishna Ram on 21 April, 2022
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLLA-531/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 531/2019
Ajmer Vidyut Vitran Nigam Ltd, Vidhyut Bhawan Panchsheel
Nagar Makadwali Road Ajmer Through Executive Engineer (O
And M), A.v.v.n.l. Nagaur (Officer In Charge Of Case).
----Appellant
Versus
1. Kishna Ram S/o Jiya Ram, By Caste Jat, R/o Kadlu Police
Station Mundwa, District Nagaur.
2. Bhojaram S/o Sukhdev, Aged About 46 Years, Kadlu
Police Station Mundwa, District Nagaur.
----Respondents
For Appellant(s) : Mr. Vikram Choudhary
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
21/04/2022
In wake of instant surge in COVID-19 cases and spread of its
highly infectious Omicron variant, abundant caution is being
maintained, while hearing the matters in Court, for the safety of
all concerned.
This Court is of the opinion that there are valid and
substantial grounds for grant of leave to the appellant for filing the
appeal against the impugned judgment.
Accordingly, the application for grant of leave to appeal is
allowed. The memo of leave to appeal be treated as an appeal and
it be registered as such.
Admit.
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(2 of 2) [CRLLA-531/2019]
Let bailable warrant of Rs.25,000/- be issued against the
accused- respondents.
(DR.PUSHPENDRA SINGH BHATI), J.
116-Sudheer/-
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