JOSEPH RENATUS Vs. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED
LAWS(RAJ)-2013-7-359
HIGH COURT OF RAJASTHAN
Decided on July 08,2013

Joseph Renatus Appellant
VERSUS
Rajasthan Rajya Vidyut Prasaran Nigam Limited Respondents

JUDGEMENT

- (1.) Heard on the application seeking condonation of delay and for the reasons mentioned therein, application is allowed and delay of six days is condoned.
(2.) Heard finally at the admission stage.
(3.) Order passed by learned Single Judge on 6.12.2012, dismissing appellant's petition, has been assailed by way of this appeal.;


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