Rajan Jadam vs Shri Ramsa Sharma Halwai
2023 Latest Caselaw 758 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 4/2023

Rajan Jadam

----Appellant Versus Shri Ramsa Sharma Halwai

----Respondent

For Appellant(s) : Mr. Suresh Kumbhat Mr. Sheetal Kumbhat For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

19/01/2023

Heard learned counsel for the appellant and perused the

judgment impugned.

This Court is of the opinion that there are valid and

substantial grounds for grant of leave to appeal 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.

Issue notice to respondent, returnable within a period of four

weeks.

Call for the record.

List the matter after four weeks.

(MADAN GOPAL VYAS),J 76-neha/-

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