Ganeshlal vs Kantilal
2022 Latest Caselaw 12876 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 192/2022

                                   Ganeshlal S/o Shri Magni Ram, Aged About 55 Years, B/c Paliwal
                                   R/o Paliwal Trading Company Opposite Tehsil Office Gogunda
                                   Dist. Udaipur R/o Vill. Semtal Tehsil Gogunda Dist. Udaipur
                                                                                                       ----Appellant
                                                                        Versus
                                   Kantilal S/o Shri Dalchand Jain, R/o Karda Tehsil Gogunda Dist.
                                   Udaipur Proprietor Nidhi Cement Suppliers Barvada
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Naresh Singh
                                   For Respondent(s)          :     Mr. Salim Khan Mehar, PP
                                                                    Mr. Pritam Joshi



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   02/11/2022
                                         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.

161-Sanjay/-

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