Om Prakash Sharma vs Surjeet Sarva
2022 Latest Caselaw 5962 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 282/2019

                                   Om Prakash Sharma
                                                                                                     ----Appellant
                                                                      Versus
                                   Surjeet Sarva
                                                                                                   ----Respondent

                                   For Appellant(s)         :     Mr. Pushkar Taimini
                                   For Respondent(s)        :     Mr. Darshan Jain


                                         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.

                                         The application for Section 5 of the Limitation Act is allowed

                                   and delay in filing the present appeal 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.

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

                                   for the respondent is already represented.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

89-Sudheer/-

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