Ajmer Vidyut Vitran Nigam Ltd vs Naurat @ Navratan
2022 Latest Caselaw 5874 Raj

                                         (1 of 2)                 [CRLLA-99/2020]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                JODHPUR

              S.B. Crml Leave To Appeal No. 99/2020

Ajmer Vidyut Vitran Nigam Ltd., Regd. Office 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
Naurat @ Navratan S/o Ramniwas, By Caste Sevak, R/o
Kuchera, Police Station Kuchera, District Nagaur.
                                                                ----Respondent



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.



                    (Downloaded on 25/04/2022 at 08:47:40 PM)
                                                                            (2 of 2)               [CRLLA-99/2020]


                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

73-Sudheer/-

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