Krishi Upaj Mandi vs Daga Industiries Nokha Though Partners ...
2025 Latest Caselaw 756 Raj

Rajasthan High Court - Jodhpur

Krishi Upaj Mandi vs Daga Industiries Nokha Though Partners ... on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22582]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 104/2025

                                   Krishi Upaj Mandi, Samiti Nokha Through Secretary Krishi Upaj
                                   Mandi Samiti Nokha Tehsil Nokha Dist. Bikaner
                                                                                                         ----Appellant
                                                                       Versus
                                   1.       Daga Industiries Nokha Though Partners, 1/1 Shiv Kumar
                                            Son Of Chhagan Lal R/o Katala Chowk, Nokha, Bikaner
                                            1/2 Kamal Kishore Son Of Chhagan Lal R/o Katala Chowk,
                                            Nokha, Bikaner
                                   2.       State Of Rajasthan, Through Pp
                                                                                                      ----Respondents


                                   For Appellant(s)           :    Mr. LK Purohit
                                   For Respondent(s)          :    Mr. S.S. Rathore, Dy.G.A.



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2025

1. 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.

2. Accordingly, the instant leave to appeal application 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-divya/-

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