Praveen Bhateja vs Bhupendra Kumar
2022 Latest Caselaw 7719 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 400/2019

                                   Praveen Bhateja S/o Manohar Al Bhateja, Aged About 57 Years,
                                   By    Caste     Arora,   R/o      Ward       No.     22,     Suratgarh,   District
                                   Sriganganagar.
                                                                                                       ----Appellant
                                                                        Versus
                                   Bhupendra Kumar S/o Mathura Das, By Caste Arora, R/o Ward
                                   No.     27,     Behind     Electricity        Board,        Suratgarh,    District
                                   Sriganganagar.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Pankaj Kumar Gupta
                                   For Respondent(s)          :     Mr. Kuldeep Sharma



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   23/05/2022
                                         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.

                                         Bailable warrant already issued against the respondent shall

                                   remain awaited.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

78-nirmala/-

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