Umesh Kumar Mudgal vs Ashok Sharma
2022 Latest Caselaw 8920 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                    S.B. Crml Leave To Appeal No. 164/2021

                                   Umesh Kumar Mudgal
                                                                                                        ----Appellant
                                                                         Versus
                                   Ashok Sharma
                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. Vishan Das
                                   For Respondent(s)           :     Mr. Anil Kumar Singh



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   07/07/2022
                                         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

                                   respondent.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

113-nirmala/-

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