M/S Goyal Sales Cooperation vs Sanwar Lal Kumawat
2022 Latest Caselaw 14413 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 65/2020

M/s Goyal Sales Cooperation, Through Proprietor Dinesh Agarwal, R/o Krishimandi Circle, Bhilwara (Raj.).

----Appellant Versus

1. Sanwar Lal Kumawat S/o Jamnalal Kumawat, R/o Village Rampuria, Post Eras, Tehsil Asind, District Bhilwara (Raj.).

2. The State Of Rajasthan, Through PP

----Respondents

For Appellant(s) : Mr. Pushkar Taimni For Respondent(s) : Mr. S.S.Rajpurohit, P.P.

Mr. Ankit for respondent No.1

HON'BLE MR. JUSTICE FARJAND ALI

Order

07/12/2022

Shri Ankit, learned counsel puts in appearance on behalf of

the respondent No.1.

Heard on application under Section 5 of the Limitation Act.

For the reasons and grounds mentioned therein, the

application under Section 5 of the Limitation Act is allowed. The

delay in filing the leave to appeal is condoned.

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

appellant for filing an appeal against the judgment of acquittal of

the respondent.

(2 of 2) [CRLLA-65/2020]

Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as appeal. Office

to proceed.

(FARJAND ALI),J 107-RP/-

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