Citation : 2022 Latest Caselaw 6091 Raj
Judgement Date : 25 April, 2022
(1 of 2) [CRLLA-333/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 333/2019
Manohar Lal Bhati S/o Sh. Bakhta Ram, Aged About 33 Years, B/
c Ghachi, Chairman Money Shef Mod Credit Co-Operative Society
Limited 13, Subhash Circle, Railway Station Pali (R/o H.no. 2,
Panch Mauka Colony, Railway Station Road, Pali (Raj.).)
----Appellant
Versus
Vinod Kumar S/o Sh. Karu Mal, 22, Pith Ka Bass, Ramdev Road,
Pali, Tehsil And District Pali (Raj.).
----Respondent
For Appellant(s) : Mr. Narpat Singh Arha
For Respondent(s) :
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.
(Downloaded on 26/04/2022 at 08:43:00 PM)
(2 of 2) [CRLLA-333/2019]
Let fresh bailable warrant of Rs.25,000/- be issued against
the accused- respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
73-Sudheer/-
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