Mahadev Associates vs Vikas Arora (2023/Rjjd/010552)
2023 Latest Caselaw 3220 Raj

[2023/RJJD/010552]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 275/2022

Mahadev Associates, Through- Proprietor-Bhagwan Das Solanki, R/o 72- U.i.t. Colony, Pratap Nagar, Jodhpur.

----Appellant Versus Vikas Arora S/o Shri Chandra Shekhar Arora, R/o Rajmata Ka Nohra, Shambhu Bhawan, Inside Nagori Gate, Jodhpur.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr. Sandeep Jain
                                   For Respondent(s)           :     -

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/04/2023

Service is complete. No one has appeared on behalf of

the respondent.

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 81-Pramod/-

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