Rajasthan High Court - Jodhpur
M/S Modi Agro Products vs State Of Rajasthan on 22 April, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLLA-158/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 158/2019
M/s Modi Agro Products, 13 B, Industrial Area, Govindpura,
Bhopal (Mp) Branch Office, 144-146, Shriram Colony, Shiv
Chowk, Sriganganagar, Through Its Area Sales Manager And
Atttorney Holder Parvindra Luna S/o Ajit Singh B/c Arora, Aged
53 Years, R/o 46 P Block, Sriganganagar
----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. M/s Karn Pesticide, Main Bus Stand, Sirsa Rania Road,
Village Nanakpur, Teshil And District Sirsa (Hariyana)
3. Vijay Kumar S/o Harbanshlal, Prop M/s Karn Pesticide,
Main Bus Stand, Sirsa Rania Road, Village Nanakpur,
Tehsil And District Sirsa (Hariyana)
----Respondents
For Appellant(s) : Mr. Dharmveer Choudhary
For Respondent(s) : Mr. SS Rajpurohit, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 22/04/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
This Court is of the opinion that there are valid and substantial grounds for grant of leave to the appellant for filing the appeal against the impugned judgment.
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.
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(2 of 2) [CRLLA-158/2019]
Admit.
Call for the record.
Let bailable warrant of Rs.25,000/- be issued against the accused- respondents no.2 & 3.
(DR.PUSHPENDRA SINGH BHATI), J. 103-nirmala/-
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