Smt. Savita Kanwar And Ors vs Gopal Meghwal And Ors
2021 Latest Caselaw 8959 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 834/2018 Smt. Savita Kanwar 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

Judgment / Order

06/04/2021

The appeal is reported to be barred by 75 days.

Upon perusal of the record, this Court finds that learned

counsel for the appellants has not filed application under Section 5

of the Limitation Act. Therefore, learned counsel for the appellants

is directed to file the requisite application within a period of three

days.

List along with SBCMA No.1122/2018.

(DEVENDRA KACHHAWAHA),J 28-Bharti/-

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