Adrash Co-Operative Bank Limited vs State
2022 Latest Caselaw 7054 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 165/2020

                                   Adrash Co-Operative Bank Limited, Branch Office At Pali Through
                                   Its Branch Manager Mr. Praveen Arora S/o Madan Gopal Arora,
                                   Aged About 44 Years, B/c Arora, R/o Branch Manager Of Pali,
                                   Rajasthan.
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       State, Through Pp
                                   2.       Bheem Raj Bhati S/o Pukh Raj Bhati, R/o 293, Rajat
                                            Nagar, Ramdev Road, Pali, Rajasthan.
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Girish Sankhla
                                   For Respondent(s)          :     Mr. Arun Kumar, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   11/05/2022
                                         Despite service, none appears for respondent no.2.

                                         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 no.2.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

82-nirmala/-

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