Ram Prakash Bhati vs State Of Rajasthan ...
2023 Latest Caselaw 3176 Raj

[2023/RJJD/010603]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 225/2022

Ram Prakash Bhati S/o Sh. Shivram Ji Mali, Aged About 58 Years, R/o Anandpur Kalu, Teh. Jaitaran, Dist. Pali, Prop.of M/s Ram Cement Company, Jaitaran, Dist. Pali.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Balu Ram S/o Sh. Shivram Jat, Falka, Teh. Jaitaran, Dist.

Pali, Prop. Ramdev Construction, Falka, Anandpur Kalu P.s., Teh. Jaitaran, Dist. Pali.

----Respondents

For Appellant(s) : Mr. Raj Singh Bhati For Respondent(s) : Mr. Yuvraj, on behalf of Mr. R.S.

Choudhary

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/04/2023

Service is complete. Mr. R.S. Choudhary, Advocate, is

representing the respondent No.2.

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 78-Pramod/-

Powered by TCPDF (www.tcpdf.org)