Ajmer Vidyut Vitran Nigam Ltd vs Rampal
2023 Latest Caselaw 5709 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 79/2020

Ajmer Vidyut Vitran Nigam Ltd., Regd. Office Vidhyut Bhawan Panchsheel Nagar Makadwali Road Ajmer Through Executive Engineer (O And M) A.v.v.n.l. Degana.

----Appellant Versus

1. Rampal S/o Bhanwararam, Aged About 50 Years, By Cate Jat, R/o Khajwana Police Station Kuchera, District Nagaur.

2. Narayanram S/o Pemaram, Aged About 65 Years, By Cate Jat, R/o Khajwana Police Station Kuchera, District Nagaur.

                                                                                                     ----Respondents


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

HON'BLE MR. JUSTICE FARJAND ALI

Order

07/08/2023

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 61-divya/-

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