Rajasthan High Court - Jodhpur
Deepak Sanchiar vs Sukesh Shah on 30 January, 2020
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 89/2019
Deepak Sanchiar S/o Shri Govind Dev, Aged About 39 Years, By
Caste Brahmin, Resident Of Kumharo Ka Bas, Badri Pan Street,
First B Road, Sardarpura, Jodhpur.
----Appellant
Versus
Sukesh Shah S/o Shri Kishan Lal, By Caste Shah, Resident Of
Plot No. 327, Gali No. 14, Milkman Colony, Pal Road, Jodhpur.
----Respondent
For Appellant(s) : Mr. Vineet Jain
For Respondent(s) : Mr. Nikhil Bhandari
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 30/01/2020 Heard learned counsel for the parties and after going through the perusal of record of the case, I deem it appropriate to grant leave to the petitioner to file appeal against the impugned judgment.
Office is directed to treat this Leave to Appeal as Criminal Appeal.
Admit.
No need to issue notice as parties are already represented through their counsels.
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