Sanjay Bhati vs Mohammed Sakir
2022 Latest Caselaw 7455 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 12/2022

                                   Sanjay Bhati S/o Shyam Bhati, Aged About 48 Years, R/o
                                   Opposite Ship House, Behind Shiv Shakti Temple, Jodhpur.
                                                                                                       ----Appellant
                                                                        Versus
                                   Mohammed Sakir S/o Mohammed Farukh, R/o Ship House, Naya
                                   Talab, Near Moti Kund, Opposite Madina Chakki, Jodhpur.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Vikram Singh
                                   For Respondent(s)          :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   18/05/2022
                                         Heard.

                                         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.

73-nirmala/Sanjay-

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