Rajasthan High Court - Jaipur
Krishi Upaj Mandi Samiti vs Gopal Ram on 17 January, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Appeal No. 106 / 1995
Krishi Upaj Mandi Samiti, Jhunjhunu
----Appellant
Versus
Gopal Ram
----Respondent
_____________________________________________________
For Appellant(s) : None present
For Respondent(s) : Mr. Sanjeev Mahla
For the State Mr. Prakash Thakuria, Public Prosecutor
_____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA / Order 17/01/2018 A typographical error has occurred in the last line of the order dated 11.01.2018. Therefore, in the last line, wherein it is noted that "Consequently, the present application for grant of leave to appeal, being devoid of merits, is dismissed", the same shall be corrected as "Consequently, the present appeal, being devoid of merits, is dismissed."
The Registry is directed to carry necessary correction. Corrigendum, if required, be issued.
(KANWALJIT SINGH AHLUWALIA)J. ashok