Vimal Kumar vs Tulsi Ram
2022 Latest Caselaw 5376 Raj

                                       (1 of 2)                  [CRLLA-184/2016]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 184/2016

Vimal Kumar
                                                                  ----Appellant
                                   Versus
Tulsi Ram
                                                                ----Respondent


For Appellant(s)         :     Mr. Pushkar Taimini
For Respondent(s)        :     Mr. S.K. Bhati, PP
                               Mr. Vinay Jain



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

11/04/2022

     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.

     The matter comes up on an application under Section 5 of

the Limitation Act seeking condonation of delay.

     For the reasons mentioned in the application, the same is

allowed. The delay is condoned.

     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.

     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.



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                                                                         (2 of 2)                 [CRLLA-184/2016]



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

                                   accused-respondent.



                                                              (DR.PUSHPENDRA SINGH BHATI), J.

68-Zeeshan

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