Gamma Ram vs Dunga Ram
2022 Latest Caselaw 6835 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 87/2019

                                   Gamma Ram S/o Mishri Lal, Aged About 66 Years, R/o Village
                                   Post Mandiya, Tehsil District Pali, Rajasthan.
                                                                                     ----Appellant
                                                                   Versus
                                   Dunga Ram S/o Mohan Lal, By Caste Meena, R/o Village Post
                                   Mandiya, Tehsil District Pali, Rajasthan.
                                                                                  ----Respondent


                                   For Appellant(s)            :     Mr. Mahaveer Singh


                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   07/05/2022
                                        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

                                   respondent.

                                        List alongwith CRLAS No.1231/2019.

                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

82-KshamaD/nirmala-

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