M/S Rishabdev Stone Trading ... vs Ganeslal
2022 Latest Caselaw 13654 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 71/2019

                                   M/s Rishabdev Stone Trading Company, City Station Road
                                   Through Prop Vijay Jain S/o Ganeshlal Jain R/o Udaipur
                                                                                                      ----Appellant
                                                                       Versus
                                   Ganeslal S/o Mohan Ji Lohar, C/o Narayan Swami Furniture, Near
                                   Water Tanki, Paneriyo Ki Madri, Udaipur Now 429, Dangiyo Ki
                                   Basti, Vijanwas, Ps Ghasa, Teh Mavli, Dist Udaipur
                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Love Jain
                                   For Respondent(s)         :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   21/11/2022

                                         Despite service, no one has put in appearance on behalf of

                                   the respondent.
                                         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.

92-Sudheer/-

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