M/S Vinayak Marketing vs Ashok Balani
2022 Latest Caselaw 7806 Raj

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                 S.B. Crml Leave To Appeal No. 99/2019

                                   M/s Vinayak Marketing, 11 Ummed Hospital Road, Geeta Bhawan
                                   K Samne , Jodhpur Maalik Smt. Veena Mundara W/o Sh. Pankaj
                                   Mundara , Through Adhikrit Pratinidhi Sh. Pankaj Mundara S/o
                                   Late Sh. Balkishan Mundara , Age 50
                                                                                                     ----Appellant
                                                                      Versus
                                   Ashok Balani, Propriteior Ms. Balani Construction Pipli Gali ,
                                   Bagar Chowk , Jodhpur
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Ms. Manisha Purohit



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   24/05/2022

                                        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

                                   accused-respondent.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

94-Zeeshan

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