Ajmer Vidyut Vitran Nigam Ltd vs Premchand
2023 Latest Caselaw 110 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 473/2019

Ajmer Vidyut Vitran Nigam Ltd.

----Appellant Versus Premchand

----Respondent

For Appellant(s) : Mr. Vikram Choudhary For Respondent(s) : None present

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

04/01/2023

Heard learned counsel for the applicant and perused the

judgment impugned available on record.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the applicant/appellant

for filing an appeal against the acquittal of the respondent

Premchand vide impugned judgment.

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered as such.

Let bailable warrant of Rs.20,000/- be issued against

respondent Premchand to secure his presence before this Court on

or before 02.03.2023.

List the matter on 02.03.2023.

(VINOD KUMAR BHARWANI),J 40-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)