Prahlad vs Surta Devi (2025:Rj-Jd:18731)
2025 Latest Caselaw 11489 Raj

Rajasthan High Court - Jodhpur

Prahlad vs Surta Devi (2025:Rj-Jd:18731) on 16 April, 2025

[2025:RJ-JD:18731]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civ. Leave To Appeal No. 13/2024

Prahlad S/o Sh. Rajiram, Aged About 50 Years, R/o Ward No.10,
Tehsil Munda, District Hanumangarh.
                                                                     ----Appellant
                                     Versus
1.       Surta Devi W/o Sh. Devkaran, R/o 11 K.s.p. Tehsil And
         District Hanumangarh.
2.       Ganeshmal S/o Sh. Gulabchand Pareek, R/o Ward No.11,
         Silwala Khurd, Tehsil Tibbi, District Hanumangarh.
                                                                  ----Respondents


For Appellant(s)           :     Mr. K.R. Saharan
For Respondent(s)          :     Mr. Harshwardhan Singh Shekhawat



     HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

16/04/2025

1. Matter comes upon an application under Section 5 of the

Limitation Act for condonation of delay.

2. For the reasons mentioned in the application under Section 5

of the Limitation Act, the same is allowed. The delay caused in

filing the present leave to appeal is condoned.

3. Heard learned counsel for the parties and perused the

material available on record.

4. This Court is of the opinion that there are valid and

substantial grounds for grant of leave for filing an appeal to

challenge the impugned judgment.

5. 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.

[2025:RJ-JD:18731] (2 of 2) [CLA-13/2024]

6. Issue notice to the respondents.

7. Notices be made returnable within a period of two weeks.

(CHANDRA SHEKHAR SHARMA),J 13-T.Singh/-

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