Citation : 2022 Latest Caselaw 8760 Raj
Judgement Date : 5 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Crml Leave To Appeal No. 350/2018
Ayub Mohammed
----Appellant
Versus
Shantilal Chittora
----Respondent
For Appellant(s) : Mr. Manish Rajpurohit for
Mr. Rakesh Arora
For Respondent(s) : Mr. Naresh Khatri
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
05/07/2022
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.
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
accused-respondent.
(DR.PUSHPENDRA SINGH BHATI), J.
105-nirmala/Sanjay-
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