M/S Naveen Tractor vs Shakur Khan
2022 Latest Caselaw 9422 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 300/2019

                                   M/s Naveen Tractor, Transport Nagar, Jaisalmer Through Its
                                   Proprietor Lal Chand Choudhary S/o Lakha Ram Choudhary Age
                                   62 Years Authorizes By General Power Of Attorney Holder Shri
                                   Jai Ram S/o Bhoora Ram, Age 40 Years. B/c Jat, R/o Saiyo Ka
                                   Tala (Lunara), Tehsil Baytu, Distt. Jaisalmer.
                                                                                                           ----Appellant
                                                                            Versus
                                   Shakur Khan S/o Kadar Khan, Aged About 48 Years, B/c Muslim,
                                   R/o Villagae Mandao, Post Mohangad, Distt. Jaisalmer.
                                                                                                         ----Respondent


                                   For Appellant(s)               :     Mr. Siddharth Karwasra
                                   For Respondent(s)              :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                             Order

                                   19/07/2022
                                         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.

81-/Jitender/Nirmala/-

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