Kalawati Khatri vs State Of Rajasthan ...
2023 Latest Caselaw 4477 Raj

[2023/RJJD/014777]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 229/2021

Kalawati Khatri W/o Lt. Sh. Sohanlal Ji, Aged About 54 Years, B/ c Khatri, R/o H.no. 10, Housing Board, Kumbhanagar, Chittorgarh, Rajasthan.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Mohanlal S/o Bhagwanlal, B/c Bairwa, R/o Meetharamji Ka Kheda, Pratapnagar, Chittorgarh, Rajasthan.

----Respondents

For Appellant(s) : Mr. Dharmendra Singh Gaur For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Love Jain

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/05/2023

1. The plaint filed by the petitioner has been dismissed for want

of prosecution. Thus, there seems reasonable and valid grounds to

allow the petitioner to prefer an appeal against the impugned

judgment.

2. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J 82-AnilKC/-

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