Pappa Ram Vishnoi vs Shyam Sunder
2022 Latest Caselaw 3900 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 43/2021

Pappa Ram Vishnoi

----Appellant Versus Shyam Sunder

----Respondent

For Appellant(s) : Mr. Ashok Singh

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

11/03/2022 In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

Despite service, none appears for the respondent.

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

respondent.

(DR.PUSHPENDRA SINGH BHATI),J 73-Sudheer/-

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