Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Firm Narpat Singh Abhimanyu Singh ... vs Balvinder Singh
2022 Latest Caselaw 5959 Raj

Citation : 2022 Latest Caselaw 5959 Raj
Judgement Date : 22 April, 2022

Rajasthan High Court - Jodhpur
Firm Narpat Singh Abhimanyu Singh ... vs Balvinder Singh on 22 April, 2022
Bench: Pushpendra Singh Bhati
                                         (1 of 2)                  [CRLLA-171/2018]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                  JODHPUR

              S.B. Crml Leave To Appeal No. 171/2018

Firm Narpat Singh Abhimanyu Singh Grain Merchant And
Commisson Agent, Anupgarh District Sri Gangana, By Caste
Rajput,    Resident      Of     Nai      Mandi,       Anupgarh      District   Sri
Ganganagar.
                                                                    ----Appellant
                                      Versus
Balvinder Singh S/o Ajmer Singh, By Caste Rai Sikh, Resident Of
11 Sjm Post 11 Sjm Via Kamraniyan Tehsil Anupgarh District Sri
Ganganagar.
                                                                  ----Respondent



For Appellant(s)           :     Mr. DS Rajvi
For Respondent(s)          :     Mr. DS Gharsana



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

22/04/2022


     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.


                      (Downloaded on 26/04/2022 at 08:36:20 PM)
                                                                           (2 of 2)                 [CRLLA-171/2018]


                                         No need to issue notice to the respondent, as counsel for the

                                   respondent is already represented.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

101-nirmala/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter