Abdul Gani Khan vs Sanjay Gajja
2022 Latest Caselaw 13913 Raj

                                          (1 of 2)                 [CRLLA-8/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Crml Leave To Appeal No. 8/2019

Abdul Gani Khan S/o Shri Lakhe Kha, Aged About 70 Years, B/c
Musalman Sindhi, R/o- Mochi Market, Opp. Manohar Ji Hospital,
Inside Siwanchi Gate, Jodhpur (Raj.)
                                                                  ----Appellant
                                   Versus
Sanjay Gajja S/o Sh. Shambhudutt Gajja, R/o Pura Mohalla,
Bhajan Chowki, Kabutaro Ka Chouk, Jodhpur (Raj.)
                                                                ----Respondent
                             Connected With
              S.B. Crml Leave To Appeal No. 9/2019
Abdul Gani Khan S/o Sh. Lakhe Kha, Aged About 70 Years, B/c
Musalman Sindhi, R/o- Mochi Market, Opp. Manohar Ji Hospital,
Inside Siwanchi Gate, Jodhpur (Raj.)
                                                                  ----Appellant
                                   Versus
Sanjay Gajja S/o Sh. Shambhu Gajja, R/o Pura Mohalla, Bhajan
Chowki, Kabutaro Ka Chouk, Jodhpur (Raj.)
                                                                ----Respondent


For Appellant(s)         :     Mr. Avinash Bhati.
For Respondent(s)        :     Ms. Salini Gaja



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

25/11/2022
     Heard.

     This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing the

appeals against the impugned judgment.




                    (Downloaded on 25/11/2022 at 11:56:05 PM)
                                                                               (2 of 2)              [CRLLA-8/2019]


                                         Accordingly, the application for grant of leave to appeals are

                                   allowed. The memo of leave to appeals be treated as an appeal

                                   and it be registered as such.

                                         Admit.

                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   respondent.

                                         List the matters for final hearing on 12.12.2022.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

53-54-Jitender//-

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