Manmohan Chand Gandhi vs Manoharlal
2023 Latest Caselaw 2429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 125/2020

Manmohan Chand Gandhi

----Appellant Versus Manoharlal

----Respondent Connected With S.B. Crml Leave To Appeal No. 133/2020 Manmohan Chand Gandhi

----Appellant Versus Manoharlal

----Respondent S.B. Crml Leave To Appeal No. 134/2020 Manmohan Chand Gandhi

----Appellant Versus Manoharlal

----Respondent

For Appellant(s) : Mr. Nadish Singhvi For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

22/03/2023

As per office report dated 06.01.2023, the notice upon the

sole respondent has been duly served. However, no one has put

in appearance on his behalf.

Heard and perused the judgment.

There seems valid and reasonable grounds to allow the leave

application to prefer an appeal.

(2 of 2) [CRLLA-125/2020]

Accordingly, the application seeking leave to file appeal is

allowed.

Office to proceed.

(FARJAND ALI),J 70-divya/-

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