Deepak Kumar Kaushal vs Praveen Kumar
2022 Latest Caselaw 6415 Raj

                                       (1 of 2)                  [CRLLA-347/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                JODHPUR

              S.B. Crml Leave To Appeal No. 347/2019

Deepak Kumar Kaushal S/o Shri Pawan Kumar Sharma, Aged
About 35 Years, B/c Sharma, R/o 95, Hardeep Singh Colony,
Basanti Chow, Sri Ganganagar.
                                                                  ----Appellant
                                   Versus
Praveen Kumar S/o Hetram, B/c Vishnoi, R/o 1/74, Saraswati
Nagar, Near Uit Office And Near E-Mitra Office, Sri Ganganagar.
                                                                ----Respondent



For Appellant(s)         :     Mr. Kaushal Gautam
For Respondent(s)        :



     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.




                    (Downloaded on 05/05/2022 at 08:26:31 PM)
                                                                          (2 of 2)                 [CRLLA-347/2019]


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

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

93-Sudheer/-

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