Shiv Kumar Upadhyay vs Abhishek Paliwal
2022 Latest Caselaw 12491 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 49/2022

                                   Shiv Kumar Upadhyay S/o Dr. B.l. Upadhyay, Aged About 38
                                   Years, R/o House No. 812, Geetanjali House, Keshav Nagar,
                                   University Road, Udaipur, Rajasthan.
                                                                                                       ----Appellant
                                                                        Versus
                                   Abhishek Paliwal S/o Lalit Paliwal, R/o Kasaro Ki O1, Mehta Ji Ka
                                   Timba, Ghantaghar, Udaipur, Second Adress C/o V.s. Kumut 18,
                                   Central Area, Udaipur, Rajasthan.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Love Jain
                                   For Respondent(s)          :     Ms. Rakhi Choudhary for Mr. Deelip
                                                                    Kawadia



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   18/10/2022
                                         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.

131-Sudheer/-

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