Nand Singh Rathore vs M/S Karni Trading Company
2022 Latest Caselaw 9884 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 92/2021

                                   Nand Singh Rathore S/o Shri Jaswant Singh, Aged About 65
                                   Years, By Caste Rajput, R/o Village Rup Pura, Tehsil Kuchaman
                                   City, District Nagaur.
                                                                                       ----Appellant
                                                                  Versus
                                   1.      M/s Karni Trading Company, Pabu Circle, Mega Highway
                                           Choraha Kuchaman City, District Nagaur, Through
                                           Proprietor Mahaveer Singh Rathore S/o Shri Abhay Singh
                                           By Caste Rajput, R/o Village Rup Pura, Tehsil Kuchaman
                                           City, District Nagaur.
                                   2.      State Of Rajasthan, Through P.p.
                                                                                   ----Respondents


                                   For Appellant(s)         :     Mr. N.R. Budania
                                   For Respondent(s)        :     Mr. Dashrath Singh
                                                                  Mr. Arun Kumar, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   27/07/2022
                                         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.

72-NS/suraj/-

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