Rajesh Borana vs Satu Ram
2022 Latest Caselaw 7379 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 142/2021

                                   Rajesh Borana S/o Shri Mithalala Ji Borana, Aged About 48
                                   Years, R/o 10/229, Milkmain Road, Pal Road, Jodhpur.
                                                                                                       ----Appellant
                                                                        Versus
                                   Satu Ram S/o Shri Ganpat Ji, R/o Meghwalo Ka Bas, Manai,
                                   Tehsil Osiyan, District Jodhpur.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     None Present
                                   For Respondent(s)          :     Mr. SK Bhati, PP
                                                                    Ms. Ganga



                                         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.

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

                                   respondent.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

68-nirmala/-

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