Mahendra Mewara vs Shiv Soni
2022 Latest Caselaw 11259 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 158/2022

                                   Mahendra Mewara S/o Sh. Satyanarayan Ji Mewara, Aged About
                                   44 Years, B/c Mewara, R/o Hathiram Ka Oda, Opposite Jain
                                   Shwetamber School, Jodhpur.
                                                                                                       ----Appellant
                                                                        Versus
                                   Shiv Soni S/o Late Sh. Kanmal Soni, B/c Soni, R/o Kumbhat
                                   Sahab Ki Pole, Opposite City Police Station , Inside Street,
                                   Jodhpur.
                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Sudhir Saruparia
                                   For Respondent(s)          :     Mr. Ravindra Singh



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                         Order

                                   08/09/2022
                                         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.

70-Sudheer/-

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