Pukhraj Sharma vs Brijmohan Bansal
2023 Latest Caselaw 4898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 301/2022

Pukhraj Sharma

----Appellant Versus Brijmohan Bansal

----Respondent

For Appellant(s) : Mr. Praveen Vyas For Respondent(s) :

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/05/2023

Service is complete.

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 112-Hanuman/-

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