Balaji Dharti Dhan Pvt. Ltd vs Madhav Lal Kamad
2022 Latest Caselaw 393 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 216/2021

Balaji Dharti Dhan Pvt. Ltd.

----Appellant Versus Madhav Lal Kamad

----Respondent

For Appellant(s) : Mr. Sudhir Saruparia, through VC For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

06/01/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor 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.

Admit. Issue notice to the respondent.

Call for the record.

List the matter after eight weeks.

(MADAN GOPAL VYAS),J

75-Hanuman/-

Powered by TCPDF (www.tcpdf.org)