Pushtikar Lagu Vyaparik ... vs Sunil Sain
2022 Latest Caselaw 2539 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 402/2019

Pushtikar Lagu Vyaparik Parthisthan Bachat And Sakh Sahakari Samiti Ltd.

----Appellant Versus Sunil Sain

----Respondent

For Appellant(s) : Mr. Gokulesh Bohra For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

11/02/2022

Heard learned counsel for the petitioner and perused the

judgment impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to appeal for filing an appeal

against the judgment impugned.

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.

Issue notice to the respondent.

List this case after four weeks.

(MADAN GOPAL VYAS),J 50-Hanuman/-

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