M/S G.M.S. Computer vs Vijay Sharma
2022 Latest Caselaw 12696 Raj

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                  S.B. Crml Leave To Appeal No. 224/2019

                                   M/s G.m.s. Computer, Bothra Complex Bikaner, Pro. Pradeep
                                   Surana S/o Manakchand Surana, Front Of Daga School, New
                                   Lean Gangashar, Bikaner.
                                                                                                       ----Appellant
                                                                       Versus
                                   1.      Vijay Sharma, Through Shri Associates, 18 Hem Kutir
                                           Vivek Nagar, Hotel Marwad Wali Gali, Near Sindhi Camp
                                           Bus Stand, Jaipur.
                                   2.      State Of Rajasthan, Through Pp
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Virendra Acharya
                                   For Respondent(s)         :     Mr. Javed Gauri, PP



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   21/10/2022

                                        Heard.

                                        This Court is of the opinion that there are valid and

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

                                   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

                                   accused-respondent No.1.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

139-Zeeshan

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