Smt Chanda Toshniwal vs Dhrishi Professional Solution ...
2022 Latest Caselaw 6411 Raj

                                                            (1 of 1)                                  [CRLLA-505/2019]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 505/2019

                                   Smt Chanda Toshniwal
                                                                                                       ----Appellant
                                                                        Versus
                                   Dhrishi Professional Solution Pvt Ltd
                                                                                                     ----Respondent


                                   For Appellant(s)           :     ----
                                   For Respondent(s)          :     Mr. Gaurav Shishodia



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   02/05/2022
                                         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.

                                         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

                                   accused-respondent.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

95-Sudheer/-

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