Mohammed Arfi Khan vs Rashid Sheikh
2022 Latest Caselaw 5960 Raj

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                  S.B. Crml Leave To Appeal No. 20/2022

                                   Mohammed Arfi Khan
                                                                                                     ----Appellant
                                                                      Versus
                                   Rashid Sheikh
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Praveen Vyas
                                   For Respondent(s)        :     Mr. Varun Arora



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   22/04/2022

                                        In the 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 the 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.

                                        No need to issue notice as the counsel already appearing on

                                   behalf of the respondent.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

110-Zeeshan

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