M/S Dhruva Capital Services Ltd vs M/S Stable Merbels
2022 Latest Caselaw 12843 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 317/2019

M/s Dhruva Capital Services Ltd., Through Its Managing Director
Shri Kailash Karnawat S/o Shri Laxman Singh Karnawat, Age 48
Years R/o 304-A Circle View Apartments, 169, Fatehpura,
Sukhadia Circle, Udaipur.
                                                                  ----Appellant
                                   Versus
M/s Stable Merbels, Proprietor-Smt. Parveen Kaur Clair, R/o 52-B
Ambamata Scheme, Udaipur (Present Address- The Garnet,
Bhan Bagh, New Fatehpura, Udaipur.(Raj.)
                                                                ----Respondent


For Appellant(s)         :     Ms. Rakhi Choudhary
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

01/11/2022
     Service is complete but no one appears for the respondent.

     Application under Section 5 of Limitation Act for condoning

delay in filing the leave to appeal is allowed. The delay in filing the

leave to appeal, thus, is condoned.

     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 04/11/2022 at 08:26:54 PM)
                                                                          (2 of 2)                 [CRLLA-317/2019]


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

                                   respondent.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

97-Sanjay/-

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