State Of Rajasthan vs Bhera Ram (2023:Rj-Jd:24319)
2023 Latest Caselaw 5480 Raj

[2023:RJ-JD:24319]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 112/2023

State of Rajasthan, Through Executive Engineer, (O And M), JVVNL, Jodhpur Discom, Jodhpur (Raj.).

----Appellant Versus Bhera Ram S/o Shri Chetan Ram, Aged About 74 Years, R/o Village Jhadeli, Jasrasar, District Bikaner.

                                                                                                       ----Respondent


                                   For Appellant(s)            :    Mr. Dinesh Joshi
                                   For Respondent(s)           :    --

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/08/2023

1. 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.

2. Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be

treated and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J

54-Ashutosh/-

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