Jai Singh vs Ranjeet Singh
2022 Latest Caselaw 8393 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Crml Leave To Appeal No. 85/2021

Jai Singh S/o Shri Jagdish Singh, Aged About 59 Years, By Caste
Rajpoot, R/o Chak 26 Stg, Tehsil Pilibanga, At Present R/o F-2,
Anand Vihar Colony, Suratgarh, District Sri Ganganagar
(Rajasthan).
                                                                    ----Appellant
                                     Versus
Ranjeet Singh S/o Shri Raghuveer Singh Indrapura, Chak 26
Stg, Tehsil Pilibanga, At Present Working As A Linemen-Cum-
Helper, Officer Of Assistant Engineer, Jdvvnl, Pilibanga, District
Hanumangarh (Rajasthan).
                                                                  ----Respondent


For Appellant(s)           :     Mr. Trilok Joshi
For Respondent(s)          :     Mr. RS Chouhan



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

28/06/2022
      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.

      List on 18.07.2022.


                               (DR.PUSHPENDRA SINGH BHATI), J.

127-nirmala/-

(2 of 2) [CRLLA-85/2021]

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