Rameshwar Lal Marothiya vs Purshotam Kevlani
2022 Latest Caselaw 12886 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 95/2021

Kuldeep Singh S/o Omprakash Panwar, Aged About 35 Years,
Railway Station Deedwana, District Nagaur (Raj.) Parnter Om
Kuldeep Construction Company.
                                                                  ----Appellant
                                   Versus
Purshotam Kevlani S/o Jaithanand, Aged About 48 Years, C/o
Taza Fal Sabji House, Nursery Circle, Vaishali Nagar, Jaipur
302021 (Raj.) Prop. M/s Shiv Parwati Collection Jaipur (Raj.).
                                                                ----Respondent
                             Connected With
              S.B. Crml Leave To Appeal No. 94/2021
Rameshwar Lal Marothiya S/o Lagu Lal, Aged About 61 Years,
Gada Bas Deedwana, District Nagaur (Raj.). Prop. Firm Divya
Construction Company.
                                                                  ----Appellant
                                   Versus
Purshotam Kevlani S/o Jaithanand, Aged About 48 Years, C/o
Taza Fal Sabji House, Nursery Circle, Vaishali Nagar, Jaipur
302021 (Raj.) Prop. M/s Shiv Parwati Collection Jaipur (Raj.).
                                                                ----Respondent


For Appellant(s)         :     Mr. Himanshu Trivedi
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

03/11/2022

     S.B. Crml Leave To Appeal No. 95/2021 :

     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.


                    (Downloaded on 04/11/2022 at 08:42:33 PM)
                                                                             (2 of 2)               [CRLLA-95/2021]


                                         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.

                                         S.B. Crml Leave To Appeal No. 94/2021 :

                                         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.

143-144 Sanjay/-

Powered by TCPDF (www.tcpdf.org)