Jodhpur Vidyut Vitaran Nigam Ltd vs Bhagwana Ram
2022 Latest Caselaw 5877 Raj

                                         (1 of 2)                 [CRLLA-22/2020]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 22/2020

Jodhpur Vidyut Vitaran Nigam Ltd, Through Executive Engineer,
Bikaner Dist. Bikaner (Rajasthan).
                                                                  ----Appellant
                                   Versus
Bhagwana Ram S/o Imichand, By Caste Bishnoi, R/o Gali No. 9,
Rampura Basti, Bikaner, Dist. Bikaner(Raj.)
                                                                ----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.




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                                                                            (2 of 2)               [CRLLA-22/2020]


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

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

68-Sudheer/-

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