Citation : 2025 Latest Caselaw 12014 Raj
Judgement Date : 21 April, 2025
[2025:RJ-JD:19150]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 205/2025
The Executive Engineer, T.a. To Zonal Chief Engineer (B2),
Jodhpur Vidhyut Vitaran Nigam Limited, Bikaner, District Bikaner.
----Petitioner
Versus
Durgashankar Vyas S/o Shri Kanhyalal Vyas, R/o Near Pink
Model School Bhaskar Office, Bikaner, Rajasthan
----Respondent
For Petitioner(s) : Mr. N.R. Budania
For Respondent(s) : Mr. Deepak Choudhary, GA cum AAG
with Mr. Pawan Kumar Bhati, AGA
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment
21/04/2025
The present criminal misc. application has been filed by the
applicant/appellant for recalling the order passed by this Court
dated 27.01.2025, whereby S.B. Criminal Leave to Appeal
No.122/2021 was dismissed for non-prosecution.
Learned counsel submits that due to ailment of the counsel,
he could not appear before this Court, therefore, one more
opportunity should be granted to him and the order dated
27.01.2025 may be may be recalled and S.B. Criminal Leave to
Appeal No.122/2021 may be restored to its original number.
For the reasons and grounds mentioned in the application,
the application is allowed.
The order dated 27.01.2025 passed by this Court whereby
S.B. Criminal Leave to Appeal No.122/2021 was dismissed for
[2025:RJ-JD:19150] (2 of 2) [CRLMA-205/2025]
non-prosecution, is hereby recalled and the same is restored to its
original number.
List the matter day after tomorrow, i.e. on 23.04.2025.
(MANOJ KUMAR GARG),J 48-mSingh/-
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