Mangalram Verma vs Shahid Khan
2022 Latest Caselaw 11389 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 108/2022

                                   Mangalram Verma S/o Shri Narayanlal Verma, Aged About 70
                                   Years, R/o 3-A-19, R.h.b. Colony, Banswara Tehsil And District
                                   Banswara.
                                                                                                        ----Appellant
                                                                         Versus
                                   Shahid Khan S/o Shri Ayub Khan, Aged About 42 Years, R/o
                                   Near Shriram Temple, Rajtalab Banswara At Present R/o Near
                                   Faizane Raja Islamic Education, Abdula Peer Road, Opposite
                                   Kabristan, Banswara, Tehsil And District Banswara.
                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. Anil Gupta
                                   For Respondent(s)           :     Mr. Rahul Rajpurohit



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   13/09/2022
                                         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.

140-Sudheer/-

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