Jodhpur Vidyut Vitaran Nigam Ltd vs Rameshwar Lal
2022 Latest Caselaw 5876 Raj

                                                                            (1 of 1)               [CRLLA-38/2020]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 38/2020

                                   Jodhpur Vidyut Vitaran Nigam Ltd., Through Executive Engineer
                                   (O And M), Nokha, Dist. Bikaner (Rajasthan).
                                                                                        ----Appellant
                                                                Versus
                                   Rameshwar Lal S/o Hajari Lal Bishnoi, By Caste Bishnoi, Resident
                                   Of Kakara, Tehsil Nokha, District Bikaner (Rajasthan).
                                                                                     ----Respondent



                                   For Appellant(s)         :     Mr. Pradeep Sharma



                                         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.

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

                                   respondent.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

69-Sudheer/-

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