Phoolchand vs Babita
2021 Latest Caselaw 9019 Raj

(1 of 1) [CSA-208/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 208/2018 Phoolchand

----Appellant Versus Babita

----Respondent

For Appellant(s) : Mr. S.S. Ladrecha.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

07/04/2021

The matter comes upon an application filed by the appellant

under Section 5 of the Limitation Act.

Despite service, no one has put in appearance on behalf of

the respondent.

It is inter-alia indicated in the application that against the

impugned judgment, initially writ petition was filed by the

appellant, it was permitted to be withdrawn with liberty to file the

present appeal, which lead to the delay in filing the appeal, which

deserves to be condoned.

In view of the fact that despite service no one has put in

appearance on behalf of the respondent to contest the application,

for the reasons indicated in the application, which are found to be

sufficient, the application is allowed. Delay in filing the appeal in

condoned.

List the appeal for admission.

(ARUN BHANSALI),J 17-pradeep/-

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