HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Misc. Appeal No. 1114/2018 Smt. Geeta
----Appellant Versus Gopal Meghwal And Ors.
----Respondent For Appellant(s) : Mr. Sanjay Nahar For Respondent(s) : Mr. Himanshu Pareek for Mr. Vipul Singhvi-Insurance Company Mr. Pritam Joshi, driver & owner HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 06/04/2021 Heard learned counsel for the appellant for condonation of delay in filing the appeal. The appeal is reported to be barred by 86 days. No reply has been filed to the application under Section 5 of the Limitation Act by the respondents. The application is not seriously opposed.
For the reasons mentioned in the application. The same is allowed. The delay in filing the present appeal of 86 days is condoned.
Learned counsel for the appellant stated that appeal bearing No.1123/2018 has already been admitted on 14.01.2021 which is against the impugned judgment and award dated 09.08.2017. This appeal is also filed against the same impugned judgment and award, therefore, the same may also be admitted.
Admit. Issue notice. Notices need not be issued as the respondents are duly represented through their counsel.
Send for the record.
List as soon as the record is received.
(DEVENDRA KACHHAWAHA),J 40-Bharti/-
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