Prakash Chandra vs Desh Deepak Photostat
2021 Latest Caselaw 17029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S. B. Crml Leave To Appeal No. 10/2021

Prakash Chandra

----Appellant Versus Desh Deepak Photostat & anr.

----Respondents

For Appellant(s) : Mr. Vivek Sidh

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

15/11/2021

Learned counsel for the appellant submits that the appellant

has filed the appeal against impugned judgment of acquittal

before the court of Additional Session Judge, Churu which was

dismissed on 04.11.2020 on the ground of lack of jurisdiction.

Afterwards, the appellant has filed this leave to appeal.

Issue notice of the application under Section 5 of the

Limitation Act to the respondents returnable within ten weeks.

(RAMESHWAR VYAS),J

37-Inder/-

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