Gyanchand Loonker vs Mohammad Umar
2022 Latest Caselaw 13652 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 75/2020

                                   Gyanchand Loonker S/o Shri Achal Chand Ji Loonker, Aged About
                                   46 Years, By Caste Oswal, Resident Of 36, Jhuro Ka Bas, Pali.
                                                                                                      ----Appellant
                                                                       Versus
                                   Mohammad Umar S/o Karimji, B/c Chipa Musalman, R/o 72,
                                   Chipon Ki Dhal, Pali.
                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Sheetal Kumbhat
                                   For Respondent(s)         :     Ms. Madhu Arora for Mr. Sanjeet
                                                                   Purohit



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   21/11/2022
                                         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

                                   respondent.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

97-Sudheer/-

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