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Adarsh Co-Operattive Bank ... vs State Of Rajasthan
2022 Latest Caselaw 9364 Raj

Citation : 2022 Latest Caselaw 9364 Raj
Judgement Date : 18 July, 2022

Rajasthan High Court - Jodhpur
Adarsh Co-Operattive Bank ... vs State Of Rajasthan on 18 July, 2022
Bench: Pushpendra Singh Bhati
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                 S.B. Crml Leave To Appeal No. 198/2020

                                   Adarsh Co-Operattive Bank Limited
                                                                                                     ----Appellant
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Girish Sankhala
                                   For Respondent(s)        :     Mr. S.S. Rajpurohit, PP



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   18/07/2022
                                        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 No.2.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

47-Zeeshan

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