State Of Rajasthan vs Inderjeet Singh ...
2023 Latest Caselaw 7931 Raj

[2023:RJ-JD:32786]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 232/2023

State Of Rajasthan, Through Executive Engineer (Cd) Jodhpur Vidhyut Viteran Nigam Ltd., Sriganganagar (Raj.)

----Appellant Versus Inderjeet Singh S/o Prakash Singh, R/o 4-C-32, Jawahar Nagar, Sriganganagar (Raj.)

----Respondent

For Appellant(s) : Ms. Sapna Vaishnav For Respondent(s) :

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/10/2023

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 229-Samvedana/-

Powered by TCPDF (www.tcpdf.org)