Man Singh vs Prakash Joshi
2022 Latest Caselaw 13688 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Crml Leave To Appeal No. 129/2022

                                   Man Singh
                                                                                                      ----Appellant
                                                                       Versus
                                   Prakash Joshi
                                                                                                    ----Respondent


                                   For Appellant(s)           :    Mr. Sachin Saraswat
                                   For Respondent(s)          :    Mr. Mohammad Akbar



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   22/11/2022
                                         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.

78-nirmala/-

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