Mahaveer Prasad Kothari vs Paras Gurjar
2022 Latest Caselaw 8529 Raj

                                       (1 of 2)                  [CRLLA-186/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 186/2019

Mahaveer Prasad Kothari S/o Sh. Ratan Lal Kothari, Aged About
58 Years, B/c Jain, Resident Of 1-B-59, Segwa Housing Board,
Senti, P.s. Sadar, Tehsil And Dist. Chittorgarh
                                                                  ----Appellant
                                   Versus
Paras Gurjar S/o Sh. Nathu Gurjar, B/c Gurjar, Resident Of House
No. 196, Sector Number 4, Gandhi Nagar, Chittorgarh, P.s.
Kotwali, Tehsil And Dist. Chittorgarh.
                                                                ----Respondent
                             Connected With
              S.B. Crml Leave To Appeal No. 187/2019
Mahaveer Prasad Kothari S/o Sh. Ratan Lal Kothari, Aged About
58 Years, B/c Jain, Resident Of 1-B-59, Segwa Housing Board,
Senti, P.s. Sadar, Tehsil And Dist. Chittorgarh
                                                                  ----Appellant
                                   Versus
Paras Gurjar S/o Sh. Nathu Gurjar, B/c Gurjar, Resident Of House
No. 196, Sector Number 4, Gandhi Nagar, Chittorgarh, P.s.
Kotwali, Tehsil And Dist. Chittorgarh.
                                                                ----Respondent


For Appellant(s)         :     Mr. SL Jain
For Respondent(s)        :     Mr. JVS Deora



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

01/07/2022

     Heard.

     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.



                    (Downloaded on 02/07/2022 at 08:37:02 PM)
                                                                            (2 of 2)                 [CRLLA-186/2019]


                                         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.

                                         List for final hearing on 02.08.2022.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

102-103-nirmala/-

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