Indusind Bank Limited vs State Of Rajasthan
2022 Latest Caselaw 5315 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 209/2019

Indusind Bank Limited, Branch Office Aradhana Complex Sainti,
Chittorgarh Through Power Of Attorney Holder Prahlad Singh
Ranawat     S/o    Ekling       Singh     Aged       36     Years,     Resident   Of
Chogawadi,        Chittorgarh,       Tehsil       And       District    Chittorgarh
(Rajasthan)
                                                                       ----Appellant
                                     Versus
1.      State Of Rajasthan, Through Pp
2.      Ramesh       Chandra         Upadhyay           S/o       Durga    Shankar
        Upadhyay, House No.72/2, Near Sethji Ki Haveli, Chhoti
        Sadari, Tehsil Chhoti Sadari, District Pratapgarh (Raj).
                                                                  ----Respondents


For Appellant(s)            :    Mr. ML Khatri
For Respondent(s)           :    Mr. N.S. Bhati, PP



     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 respondent no.2.

     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-209/2019]


                                         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-respondent.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

70-Sudheer/-

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