The Jodhpur Central Co-Operative ... vs Shamim Sidhiki
2022 Latest Caselaw 5314 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Crml Leave To Appeal No. 151/2019

The Jodhpur Central Co-Operative Bank Ltd, Nai Sadak Branch,
Jodhpur Through Its Manager Yashpal Aarya S/o Shankar Lal
Arya Aged 44 Years
                                                                   ----Appellant
                                   Versus
1.      Shamim Sidhiki, W/o Iliyas Ahmad, President, Rehmat
        Swayam      Sahayata         Samooh,          151-A,     Kabir   Nagar,
        Soorsagar Road, Jodhpur (Raj).
2.      Shahnaz Spouse/o Abdul Matin, Treasurer, Rehmant
        Swayam Sahayata Samooh, Bhairwa Bhakar, Kabir Nagar,
        Soorsagar Road, Jodhpur (Raj).
3.      Farjana Bano Spouse/o Mushir Ahmad, Secretary, Rehmat
        Swayam Sahayata Samooh, Kabir Nagar, Soorsagar Road,
        Jodhpur (Raj).
                                                                ----Respondents


For Appellant(s)         :     Mr. Santosh Choudhary
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

08/04/2022
     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

     Despite service, no one has put in appearance on behalf of

the respondents.

     This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing the

appeal against the impugned judgment.

                    (Downloaded on 11/04/2022 at 08:28:53 PM)
                                                                           (2 of 2)                 [CRLLA-151/2019]


                                         Accordingly, the application for grant of leave to appeal is

                                   allowed. The memo of leave to appeal be treated as an appeal and

                                   it be registered as such.

                                         Admit.

                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondents.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

67-Sudheer/-

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