Ajmer Vidyut Vitran Nigam Ltd vs Babulal
2022 Latest Caselaw 13365 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 102/2020

                                   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. Ladanu (Officer In Charge Of
                                   Case).
                                                                                                       ----Appellant
                                                                        Versus
                                   Babulal S/o Bhanwarlal, Aged About 69 Years, By Caste Soni,
                                   Resident Of Ladanu Police Station, Ladanu, Dist. Nagaur.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Vikram Choudhary
                                   For Respondent(s)          :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   14/11/2022
                                         Despite service, none appears for the respondent.

                                         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.

72-nirmala/-

Powered by TCPDF (www.tcpdf.org)