Haajraram vs Madan Singh
2022 Latest Caselaw 10135 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Crml Leave To Appeal No. 48/2022

                                   Haajraram S/o Sh. Jeevnaram, Aged About 48 Years, Bhu Teh.
                                   And Dist. Jaisalmer (Raj.).
                                                                                                            ----Appellant
                                                                             Versus
                                   Madan Singh S/o Sh. Arjun Singh, Village Badoda, Teh. And Dist.
                                   Jaisalmer.
                                                                                                          ----Respondent


                                   For Appellant(s)                :     Mr. Narayan Yadav.
                                   For Respondent(s)               :     Mr. Rakesh Sharma.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                              Order

                                   02/08/2022
                                         Heard.

                                         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.

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

                                   respondent.


                                                                       (DR.PUSHPENDRA SINGH BHATI), J.

162-/Jitender/Nirmala/-

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