Gopilal vs Madanlal
2022 Latest Caselaw 9787 Raj

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                 S.B. Crml Leave To Appeal No. 386/2018

                                   Gopilal
                                                                                                     ----Appellant
                                                                      Versus
                                   Madanlal
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Hardik Gautam



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   26/07/2022

                                        The appellant was pursing a remedy for the years of delay,

                                   which caused delay in filing of the present appeal.

                                        For the reasons stated in the application under Section 5 of

                                   the Limitation Act, the same is allowed. The delay is condoned.

                                        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.

                                        Call for the record.

                                        Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondents.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

46-Zeeshan

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