Sapna Chemical vs Parvati Dying
2022 Latest Caselaw 6264 Raj

                         (1 of 2)                                  [CRLLA-267/2019]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

               S.B. Crml Leave To Appeal No. 267/2019

Sapna Chemical
                                                                    ----Appellant
                                     Versus
Parvati Dying
                                                                  ----Respondent


For Appellant(s)           :     Mr. Ashish Gehlot
For Respondent(s)          :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

27/04/2022

     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, no one has put in appearance on behalf of

the respondent.

     The matter comes up on an application under Section 5 of

the Limitation Act.

     For the reasons mentioned in the application, the same is

allowed. The delay of 17 days in filing the criminal leave to 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.

                      (Downloaded on 28/04/2022 at 08:46:55 PM)
                                                          (2 of 2)                                 [CRLLA-267/2019]



                                         Admit.

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

                                   respondent.

                                                               (DR.PUSHPENDRA SINGH BHATI), J.

63-Sudheer/-

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