Manmohan Bansal vs Prakash Bhai
2022 Latest Caselaw 8944 Raj

                                         (1 of 2)                   [CRLLA-192/2021]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                S.B. Crml Leave To Appeal No. 192/2021

Manmohan Bansal S/o Late Shri Mankaran Bansal, Aged About
56 Years, R/o 46 Central School Scheme Area, Ratanada, District
Jodhpur.
                                                                     ----Appellant
                                     Versus
Prakash Bhai S/o Shri Heeralal Shah, R/o Sindhchal Apartment
Near Visor Petrol Pump Ke Samne, Sabarmati, Ahemdabad,
State Gujrat, At Present Residing At M/s Prateek Enterprises, A-
408,     Spectum     Commercial           Centre,       Near      Relief   Cinema,
Ahemdabad, Gujrat.
                                                                   ----Respondent
                               Connected With
                S.B. Crml Leave To Appeal No. 193/2021
Manmohan Bansal S/o Late Shri Mankaran Bansal, Aged About
56 Years, R/o 46 Central School Scheme Area, Ratanada, District
Jodhpur.
                                                                     ----Appellant
                                     Versus
Prakash Bhai S/o Shri Heeralal Shah, R/o Sindhchal Apartment
Near Visor Petrol Pump Ke Samne, Sabarmati, Ahemdabad,
State Gujrat, At Present Residing At M/s Prateek Enterprises, A-
408,     Spectum     Commercial           Centre,       Near      Relief   Cinema,
Ahemdabad, Gujrat.
                                                                   ----Respondent


For Appellant(s)           :     Mr. Vijay Kumar Gaur
For Respondent(s)          :



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

08/07/2022
       Heard.




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                                                                            (2 of 2)                 [CRLLA-192/2021]


                                         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.

108-109-Sudheer/-

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