Neelam Auto Consultant,Sirohi vs Anop Devi
2021 Latest Caselaw 9042 Raj

(1 of 1) [CRLLA-46/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 46/2021

Neelam Auto Consultant,sirohi, Through Owner - Lakhpatraj S/o Shri Jagsisdraj Khatri, Age 45 Years, R/o Sirohi, Tehsil And District Sirohi.

----Appellant Versus Anop Devi W/o Shri Rameshdanji, Aged About 45 Years, Peshua, Tehsil Pindwara, District Sirohi.

----Respondent

For Appellant(s) : Mr. Hardik Gautam for Mr. Rakesh Arora.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2021

An application under Section 5 of the Limitation Act has been

filed by the petitioner.

Office note clearly mentioned that by giving benefit of Covid-

19 period, it is within time so no order is required to be passed

upon the application under Section 5 of the Limitation Act.

Let the matter be listed for orders after six weeks.

(MANOJ KUMAR GARG),J 113-Prashant/-

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