Dilip Sancheti vs Pradeep
2022 Latest Caselaw 5378 Raj

                                         (1 of 2)                 [CRLLA-74/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 74/2021

Dilip Sancheti S/o Shri Sesh Mal Sancheti, Aged About 60 Years,
Khetarpali Ka Chabutara, Juni Dhan Mandi, Jodhpur.
                                                                  ----Appellant
                                   Versus
Pradeep S/o Shri Ram Chandra Solanki, Aged About 44 Years,
Parthvipura, Rasala Road, Near Mangal Oil, Jodhpur.
                                                                ----Respondent


For Appellant(s)         :     Mr. Yuv Raj Sonel
For Respondent(s)        :



     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.

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

the accused-respondent.

     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-74/2021]


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

                                   acused-respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

102-Sudheer/-

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