Citation : 2023 Latest Caselaw 4439 Raj
Judgement Date : 10 May, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 662/2023
Dr. Dinesh Sharma S/o Satya Dev, Aged About 70 Years, Resident Of Block Medical Officer, Kuchaman City, District Nagaur, Rajasthan . (Now Has Been Retired From Service And Presently Resident Of Kukanwali, Tehsil Kuchaman City, Nagaur.
----Appellant Versus
1. Vinod Gangid S/o Bheru Ram, Aged About 26 Years, Resident Of Aabas, Tehsil Navaa, District Nagaur.
2. Om Prakash S/o Hanuman Ram, R/o Chapri, Tehsil Didwana District Nagaur. (Driver Of The Vehicle No. Rj 14 Pb 8980)
3. Director, Family Health And Welfare And National Health Mission, Swasthya Bhawan, Jaipur. (Registered Owner Of The Vehicle Rj 14 Pb 8980)
----Respondents
For Appellant(s) : Mr. BR Jajra For Respondent(s) :
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
Order
10/05/2023
By filing application, learned counsel for the appellant seeks
exemption from filing the certified copy of the impugned judgment
and order dated 25.1.2023.
Application is allowed. The defect No.3 is overruled.
Admit.
Issue notice, returnable within four weeks.
In the meantime and until further order, effect and operation of
impugned judgment and award dated 25.01.2023 in Claim Petition No.
(2 of 2) [CMA-662/2023]
170/2014 passed by the Judge MACT, Kuchaman City, District Nagaur
shall remain stayed.
(YOGENDRA KUMAR PUROHIT),J 215-Arti/-
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