Ajmer Vidyut Vitran Nigam Ltd vs Natharam (2023:Rj-Jd:32803)
2023 Latest Caselaw 7934 Raj

[2023:RJ-JD:32803]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 66/2020

Ajmer Vidyut Vitran Nigam Ltd., Through Executive Engineer (O And M), Didwana, District Nagaur (Raj.)

----Appellant Versus Natharam S/o Ramdeen, By Caste Jat, Resident Of Silariya, P.s. Jayal, District Nagaur (Raj.).

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Pradeep Sharma
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/10/2023

1. The acquittal has been made by the learned trial Court after

discussion of the evidence brought on record.

2. 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.

3. Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

4. Office to proceed.

(FARJAND ALI),J 225-Samvedana/-

Powered by TCPDF (www.tcpdf.org)