Ankit Arora vs Babu Lal
2022 Latest Caselaw 11179 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 91/2022

                                   Ankit Arora S/o Satyanarayan Arora, Aged About 55 Years, R/o
                                   Padam Kumharo Ka Mohalla, Merta City, District Nagaur.
                                                                                                     ----Appellant
                                                                      Versus
                                   Babu Lal S/o Jabar Chand, R/o Behind Railway Station, Near Jain
                                   Mandir, Gotan, Tehsil Merta, District Nagaur.
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Kuldeep Singh
                                   For Respondent(s)        :     Mr. Firoz Khan



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   07/09/2022
                                         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

                                   respondents.

                                         List alongwith Criminal Leave to Appeal No.89/2022.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

91-Sanjay/-

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