Devendra Sankhla vs Parbat Singh
2022 Latest Caselaw 10272 Raj

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                 S.B. Crml Leave To Appeal No. 10/2022

                                   Devendra Sankhla S/o Shri Bhanwarlal Sankhla, Aged About 52
                                   Years, R/o Near Hanuman Mandir, Bhagat Ki Kothi, Jodhpur.
                                                                                                     ----Appellant
                                                                      Versus
                                   Parbat Singh S/o Unkar Singh Jaitawat, R/o 2/146, Kudi
                                   Bhagtasni Housing Board, Jodhpur. Second Address - Village
                                   Guda Ram Singh, Post Guda Kalan, Via Sojat Road, Distt. Pali.
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Shridhar Mehta
                                   For Respondent(s)        :     Mr. Devendra Khatri



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   04/08/2022

                                        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

                                   accused-respondent.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

73-Zeeshan

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