Krishi Upaj Mandi Samiti vs M/S Pankaj Agro Protinex Ltd And ...
2022 Latest Caselaw 8833 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR
                                                    S.B. Crml Leave To Appeal No. 52/2018

                                   Krishi Upaj Mandi Samiti
                                                                                                       ----Appellant
                                                                Versus
                                   M/s Pankaj Agro Protinex Ltd And Ors.
                                                                                                     ----Respondent
                                                            Connected With
                                                S.B. Crml Leave To Appeal No. 54/2018
                                   Krishi Upaj Mandi Samiti
                                                                                                       ----Appellant
                                                                Versus
                                   M/s Pankaj Agro Protinex Ltd And Ors.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. LK Purohit
                                   For Respondent(s)          :     Mr. Akhilesh Rajpurohit



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   06/07/2022
                                         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/- each be issued against

                                   the respondent no.1 & 2.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

112-113-nirmala/-

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