M/S Suvidhi Incorporation vs State
2022 Latest Caselaw 9366 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                 S.B. Crml Leave To Appeal No. 508/2019

                                   M/s Suvidhi Incorporation
                                                                                                     ----Appellant
                                                                      Versus
                                   State
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Dharmveer Choudhary
                                   For Respondent(s)        :     Mr. Abhishek Purohit, Addl.G.A.



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   18/07/2022

                                        Upon application under Section 5 of the Limitation Act, the

                                   service is complete.

                                        For the reasons mentioned in the application, the same is

                                   allowed. The delay of 18 days is condoned.

                                        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.

32-Zeeshan

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