Jodhpur Vidhyut Vitran Nigam ... vs Roshan Lal
2023 Latest Caselaw 2991 Raj

[2023/RJJD/009629]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 45/2023

Jodhpur Vidhyut Vitran Nigam Limited, Sriganganagar.

----Appellant Versus Roshan Lal S/o Shri Lekh Raj, R/o Ridmalsar Police Station Ghamudwali, Dist. Sriganganagar (Raj.)

----Respondent

For Appellant(s) : Mr. Ayush Goyal For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/04/2023

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.

(FARJAND ALI),J 63-Ashutosh/-

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