Adarsh Co-Operattive Bank ... vs State Of Rajasthan
2023 Latest Caselaw 1337 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 199/2020

Adarsh Co-Operattive Bank Limited

----Appellant Versus State Of Rajasthan

----Respondent Connected With S.B. Criminal Appeal (sb) No. 1254/2022

For Appellant(s) : Mr. Girish Kumar Sankhla For Respondent(s) : Mohd. Javed Gouri, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

03/02/2023

S.B. Crml Leave To Appeal No. 199/2020:-

Heard.

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.

Despite service of notice upon respondent No.2-Laxmi

Narayan, nobody appeared on his behalf. Therefore, let bailable

warrant of Rs.25000/- be issued against respondent No.2.

List the matter after four weeks.

S.B. Criminal Appeal (sb) No. 1254/2022:-

(2 of 2) [CRLLA-199/2020]

Issue fresh bailable warrant of Rs.25000/- against the

respondent No.2.

List the matter after four weeks.

(MADAN GOPAL VYAS),J 53-54 neha/-

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