Citation : 2022 Latest Caselaw 5865 Raj
Judgement Date : 21 April, 2022
(1 of 2) [CRLLA-219/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 219/2020
Jodhpur Vidyut Vitran Nigam Limited, Through Executive
Engineer, Jodhpur Vidyut Vitaran Nigam Limited Jodhpur
(Rajasthan).
----Appellant
Versus
Pappu Devi W/o Pappu Ram, By Caste Jat, R/o Junawo Ki Dhani,
Pal, Jodhpur, District Jodhpur (Rajasthan).
----Respondent
For Appellant(s) : Mr. Pradeep Sharma
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.
The application for Section 5 of the Limitation Act is allowed
and delay in filing the present appeal is condoned.
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.
(Downloaded on 25/04/2022 at 08:47:44 PM)
(2 of 2) [CRLLA-219/2020]
Let bailable warrant of Rs.25,000/- be issued against the
respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
78-Sudheer/-
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