Baldwa Finance Company vs Firoz Kureshi
2022 Latest Caselaw 13972 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 281/2018

Baldwa Finance Company

----Appellant Versus Firoz Kureshi

----Respondent

For Appellant(s) : Mr. Himanshu Maheshwari For Respondent(s) : Ms. Shobha Prabhakar

HON'BLE MR. JUSTICE FARJAND ALI Order 28/11/2022

Heard learned counsel for the petitioner and learned counsel

for the respondent. Perused the judgment impugned available on

record.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant applicant

Baldwa Finance Company for filing an appeal against the acquittal

of the respondent vide 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. The accused-respondent is represented

by his counsel, thus, notice need not be issued to him. He is

directed to appear on or before 04.01.2023 to mark his presence

before the Registrar (Judicial), Rajathan High Court, Jodhpur.

Record has been received.

Put up for admission.

(FARJAND ALI),J 54-amit/-

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