Omprakash vs Paritosh Nahar ...
2023 Latest Caselaw 3174 Raj

[2023/RJJD/010607]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 150/2022

Omprakash S/o Shri Tribhuwan Dutt, Aged About 50 Years, Malik Firms Maisars National Distributor Plot No. 177 Tulsi Vila Prem Nagar Kheme Ka Kuan Pal Road Jodhpur

----Appellant Versus

1. Paritosh Nahar S/o Shri Ummed Ram Nahar, Aged About 53 Years, Malik Firm Ummed Kamal 42 Prithviraj Nagar New Pali Road Jodhpur

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Bharat Boob For Respondent(s) : Mr. A.R. Choudhary, P.P.

None present for R-2

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/04/2023

Despite service, no one has appeared on behalf of the

respondent No.1.

Heard.

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 77-Pramod/-

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