Ayub Mohammed vs Chirag Chittora
2022 Latest Caselaw 6084 Raj

                                                                          (1 of 1)                 [CRLLA-349/2018]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 349/2018

                                   Ayub Mohammed S/o Amir Muhammed Musalman, Aged About
                                   44 Years, Silawatwari
                                                                                         ----Appellant
                                                                 Versus
                                   Chirag Chittora, S/o Shantilal, R/o 92, Mandi Ki Nal
                                                                                      ----Respondent



                                   For Appellant(s)         :     Mr. Manish Rajpurohit
                                   For Respondent(s)        :     Mr. Deepak Menaria



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   25/04/2022

                                         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.

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

                                   duly represented by his counsel.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

72-Sudheer/-

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