Lrs Of Harish Chandra vs Smt. Ranjana
2022 Latest Caselaw 14287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 212/2022 Harish Chandra, S/o Sh. Laxmi Lal Saraswat (Deceased) Through Legal Heirs

1. Smt. Mamta W/o Sh. Harishchandra Saraswat, A-327, Vijay Singh Pathik Nagar, Bhilwara.

2. Jitendra S/o Lt. Sh. Harishchandra Saraswat, A-327, Vijay Singh Pathik Nagar, Bhilwara.

3. Hitendra S/o Lt. Sh. Harishchandra Saraswat, A-327, Vijay Singh Pathik Nagar, Bhilwara.

4. Sheetal D/o Lt. Sh. Harishchandra Saraswat, W/o Sh.

Gopal Samudra, Ramdas Peth, Akola, Maharashtra.

----Appellants Versus Smt. Ranjana W/o Sh. Anil Sharma, G-151, R.K. Colony, Bhilwara.

----Respondent

For Appellant(s) : Mr. Naman Mohnot For Respondent(s) : Mr. Avinash Bhati

HON'BLE MR. JUSTICE FARJAND ALI Order 05/12/2022

Having heard learned counsel for the parties and perusing

the judgment impugned, this Court is of the opinion that there are

valid and substantial grounds for grant of leave to appeal to the

appellants for filing an appeal against the judgment of acquittal of

the respondent.

Accordingly, the application for grant of leave to appeal is

accepted. The memo of leave to appeal be treated as appeal and it

be registered as such and list thereafter.

(FARJAND ALI),J 84-RP/-

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