Ajmer Vidyut Vitran Nigam Limited vs Pemaram (2025:Rj-Jd:21774)
2025 Latest Caselaw 448 Raj

Rajasthan High Court - Jodhpur

Ajmer Vidyut Vitran Nigam Limited vs Pemaram (2025:Rj-Jd:21774) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21774]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 480/2019

                                   Ajmer Vidyut Vitran Nigam Limited, Through Executive Engineer,
                                   Nagaur (Rajasthan).
                                                                                                         ----Appellant
                                                                       Versus
                                   1.       Pemaram S/o Pusaram, By Caste Jat, Resident Of
                                            Seelgaon, District Nagaur (Raj.)
                                   2.       Jeevanram S/o Bhikharam, By Caste Jat, Resident Of
                                            Seelgaon, District Nagaur (Raj.)
                                                                                                      ----Respondents


                                   For Appellant(s)           :    Mr. Vijay Rajpurohit
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

06/05/2025

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 35-divya/-

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