Satya Narayan vs Sumit
2022 Latest Caselaw 11007 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 131/2022

Satya Narayan S/o Prabhu Dayal, Aged About 34 Years, R/o Padampur, Tehsil Nohar, District Hanumangarh.

----Appellant Versus Sumit S/o Rampal, R/o Ludas, Tehsil Sahpur, District Hissar (Haryana)

----Respondent

For Appellant(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. VK Bhadu

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

27/08/2022 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 58-Sudheer/-

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