Smt. Bhuri Devi And Ors vs Gopal Meghwal And Ors
2021 Latest Caselaw 8931 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 837/2018 Smt. Bhuri Devi And Ors.

----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 appellants for condonation of delay

in filing the appeal. The appeal is reported to be barred by 75 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 75 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 30-Bharti/-

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