Citation : 2022 Latest Caselaw 7374 Raj
Judgement Date : 17 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 357/2019
Dhanpatraj S/o Bhanwar Lal, Aged About 62 Years, By Caste
Oswal, Owner Marudhar Trading Company, W-7, Mandore Mandi,
Jodhpur.
----Appellant
Versus
1. Celebrations, Near Sankalp Restaurant, Residency Road,
Jodhpur.
2. Ankur Tatia, Partner Celebrations, Near Sankalp
Restaurant, Residency Road, Jodhpur At Present Resident
Of 8Th Floor, Noila Building, Arihant Adita, Pal Gangana
Road, Near Dps Choraha, Jodhpur.
3. Gunwant S/o Poonam Bubkiya, Partner Celebrations, R/o
House No. 685, Sector 18, Chopasni Housing Board,
Jodhpur At Present Dhanshree Computers, 481-482, 5Th
Road, Near Vijay Stores, Sardarpura, Jodhpur.
----Respondents
For Appellant(s) : Mr. Vinay Jain
For Respondent(s) : Mr. Lalit Kumar Purohit
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
17/05/2022
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 19/05/2022 at 08:29:13 PM)
(2 of 2) [CRLLA-357/2019]
Let bailable warrant of Rs.25,000/- be issued against the
respondents No.2 & 3.
(DR.PUSHPENDRA SINGH BHATI), J.
61-nirmala/-
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