Citation : 2022 Latest Caselaw 12219 Raj
Judgement Date : 11 October, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Crml Leave To Appeal No. 44/2021
Rajesh Lalwani
----Appellant
Versus
Pappu Sen
----Respondent
For Appellant(s) : Mr. Rakesh Matoria
Mr. Om Prakash
For Respondent(s) : Mr. Abhishek Purohit, AGA
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
11/10/2022
Despite service, none appears for 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.
170-nirmala/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!