Ajmer Vidyut Vitran Nigam Ltd vs Pradeep Singh
2023 Latest Caselaw 2894 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 11/2023

Ajmer Vidyut Vitran Nigam Ltd.

----Appellant Versus Pradeep Singh

----Respondent

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

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/04/2023

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 57-Ashutosh/-

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