Prahlad Kumar vs Ms Minerals Syndicate
2022 Latest Caselaw 8835 Raj

                                                           (1 of 1)                                  [CRLLA-63/2019]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                              JODHPUR
                                                S.B. Crml Leave To Appeal No. 63/2019

                                   Prahlad Kumar
                                                                                                      ----Appellant
                                                                       Versus
                                   Pankaj Chaturvedi
                                                                                                    ----Respondent
                                                          Connected With
                                              S.B. Crml Leave To Appeal No. 61/2019
                                   Prahlad Kumar
                                                                                                      ----Appellant
                                                                       Versus
                                   Ms Minerals Syndicate
                                                                                                    ----Respondent



                                   For Appellant(s)          :     Mr. Praveen Singh
                                   For Respondent(s)         :     Mr. Love Jain



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   06/07/2022
                                         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 applications for grant of leave to appeal are

                                   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.

118-119-Sudheer/-

Powered by TCPDF (www.tcpdf.org)