Mithulal vs Mukesh Vaishnav
2022 Latest Caselaw 5655 Raj

                                                           (1 of 1)                                  [CRLLA-55/2022]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR
                                                   S.B. Crml Leave To Appeal No. 55/2022
                                   Mithulal
                                                                                                      ----Appellant
                                                                       Versus
                                   Mukesh Vaishnav
                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Bikram Singh for Mr. Akshat
                                                                   Verma.
                                   For Respondent(s)         :     Mr. Arun Kumar, PP.
                                                                   Mr. A.K. Acharya for Mr. M.R. Acharya.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   19/04/2022

                                         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.

                                         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.

                                         Since the parties are represented through their respective

                                   counsels. Hence, notice need not be issued.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

93-Zeeshan/-

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