Union Of India vs Radheshyam (2023/Rjjd/008732)
2023 Latest Caselaw 2778 Raj

[2023/RJJD/008732]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 156/2019

Union Of India, Through Pp , Rajasthan High Court , Jodhpur

----Appellant Versus Radheshyam S/o Sh. Laxman Sharma, Aged About 43 Years, B/c Brahmin , Niwasi , Gram Gumanpura , Tehsil Dungla , Thana Dungala , Distt. Chittorgarh Raj.

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Mangi Lal Bishnoi

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon consideration of the grounds mentioned in the

memo of leave to appeal application, it is deemed appropriate to

allow the petitioner to move an appeal against the impugned

judgment.

Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

Office to proceed.

(FARJAND ALI),J 49-Pramod/-

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