Bank Of Baroda vs Suresh Gehlot ...
2023 Latest Caselaw 4838 Raj

[2023/RJJD/016198]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 403/2019

Bank Of Baroda

----Appellant Versus Suresh Gehlot

----Respondent Connected With S.B. Crml Leave To Appeal No. 404/2019 Bank Of Baroda

----Appellant Versus Suresh Gehlot

----Respondent S.B. Crml Leave To Appeal No. 405/2019 Bank Of Baroda

----Appellant Versus Suresh Gehlot

----Respondent

For Appellant(s) : Mr. Dhanesh Kumar Saraswat For Respondent(s) :

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/05/2023

S.B. Crml Leave To Appeal No. 403/2019 :-

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.

[2023/RJJD/016198] (2 of 2) [CRLLA-403/2019]

S.B. Crml Leave To Appeal No. 404/2019 :-

I.A. No.01/2022:-

An application has been filed by the learned counsel for the

appellant under Section 5 of the Limitation Act for condonation of

delay for filing the appeal.

For the reasons stated, the application under Section 5 of the

Limitation Act for condonation of delay is allowed. Delay in filing

the appeal is condoned.

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.

S.B. Crml Leave To Appeal No. 405/2019 :-

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.

(FARJAND ALI),J 99-101-Hanuman/-

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