Shreeram Transport Finance ... vs Akbar Hussain
2022 Latest Caselaw 13364 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 138/2022

                                   Shreeram Transport Finance Company Limited, Office-40 First
                                   Floor Manmohan Colony Near Seema Hotel City Station Road
                                   Through Legal Head Shri Naveen Kumar Mittal S/o Shri Harish
                                   Chand Aged About 42 Years
                                                                                                       ----Appellant
                                                                          Versus
                                   Akbar Hussain S/o Shabbir Hussain, R/o 92 Bheruji Ka Chowk
                                   Kheradiwada Surajpole Udaipur Raj.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     ---
                                   For Respondent(s)          :     ---



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   14/11/2022
                                         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.

78-nirmala/-

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