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Harishchandra Meena vs Ajmer Vidhyut Vitran Nigam Ltd
2021 Latest Caselaw 11081 Raj

Citation : 2021 Latest Caselaw 11081 Raj
Judgement Date : 16 July, 2021

Rajasthan High Court - Jodhpur
Harishchandra Meena vs Ajmer Vidhyut Vitran Nigam Ltd on 16 July, 2021
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 492/2018

Harishchandra Meena

----Appellant Versus Ajmer Vidhyut Vitran Nigam Ltd.

                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. Vijay Rajpurohit
                                   For Respondent(s)           :



HON'BLE MR. JUSTICE ARUN BHANSALI

Order

16/07/2021

Heard learned counsel for the appellant.

Admit. Issue notice.

It is submitted that against the impugned judgment cross-

appeal S.B. Civil First Appeal No. 462/2018 is also pending.

A copy of memo of appeal be served on learned counsel Mr.

Manish Pitaliya.

office is directed to reflect the name of Mr. Manish Pitaliya, as

learned counsel appearing for the respondent in the cause list

(ARUN BHANSALI),J 33-Sachin/-

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