AJMER VIDHYUT VITARAN NIGAM LTD. Vs. SHANKAR LAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of the counsel for the parties, the present writ petition is taken up for hearing and final disposal at this stage.

(3.) The present writ petition has been filed against the order dtd. 22/2/2018 passed by learned Permanent Lok Adalat, Chittorgarh in P.L.A. Case No. 40/2017 (Shankar Lal v. AVVNL and Ors.