Ramsingh vs Laxman Sharma
2022 Latest Caselaw 6157 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 359/2018

Ramsingh S/o Sh. Ram Prasad, Aged About 44 Years, B/c Bargi
R/o Plot No. 55, Bhagat Ki Kothi, Gandhi Colony, Jodhpur.
                                                                  ----Appellant
                                   Versus
Laxman Sharma S/o Sh. Sundram, Aged About 39 Years, B/c
Brahmin, Presently R/o C/o H.no. 06, Kailash Nayaks House,
Bhairu Vilas Colony, Jodhpur.
                                                                ----Respondent


For Appellant(s)         :     Mr. D.L.R Vyas
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

26/04/2022
     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.

     Despite service, none appears for the respondent.

     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 28/04/2022 at 08:40:44 PM)
                                                                          (2 of 2)                 [CRLLA-359/2018]



                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   respondent.

                                                               (DR.PUSHPENDRA SINGH BHATI), J.

61-nirmala/-

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