Mastan Singh vs Shyam Sunder Sharma ...
2023 Latest Caselaw 2769 Raj

[2023/RJJD/008740]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 160/2018

Mastan Singh S/o Sardar Amar Singh, By Caste Kamboj Sikh, Resident Of Ganganagar Proprietor Punjab Pesticides And Fertilizer, 179-180 Udyog Market, Sri Ganganagar.

----Appellant Versus Shyam Sunder Sharma, By Caste Sharma, Resident Of Ward No. 12, Mandi Padampur Tehsil Padampur District Sri Ganganagar.

----Respondent

For Appellant(s) : Mr. J.K. Suthar For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon consideration of the grounds mentioned in the

memo of leave to appeal application, it is deemed appropriate to

allow the petitioner to move an appeal against the impugned

judgment.

Accordingly, the instant leave to appeal application is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

Office to proceed.

(FARJAND ALI),J 45-Pramod/-

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