State Of Rajasthan vs Dinesh Chandra Mathur
2022 Latest Caselaw 13407 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 83/2019

State Of Rajasthan, Through Pp

----Appellant Versus Dinesh Chandra Mathur S/o Shri Vijay Chand Mathur, Bill Distributor Office Assistant Engineer City-Iv, Ajmer Vidhut Vitnaran Nigam, Ltd., Bhilwara.

----Respondent

For Appellant(s) : Mr. Mukhtiyar Khan, PP. For Respondent(s) : Mr. Devendra Sanwalot.

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

15/11/2022 Heard.

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.

List the matter for final disposal on 13.12.2022.

(DR.PUSHPENDRA SINGH BHATI),J 78-/Jitender//-

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