O.I.C.Ltd vs Rampal And Ors
2021 Latest Caselaw 18774 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 4129/2011

O.i.c.ltd.

----Appellant Versus Rampal And Ors.

                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. Devendra Singh
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2021

As per the office report, service of notice of application under

Section 5 of the Limitation Act upon the respondents is complete,

however, none has appeared on their behalf.

The office has also reported that the appeal is barred by

limitation of 19 days.

Having heard learned counsel for the appellant and after

going through the averments made in this appeal, the application

under Section 5 is allowed and the delay of 19 days in filing the

appeal is condoned.

List for admission after three weeks.

(VIJAY BISHNOI),J

237-mohit/-

Powered by TCPDF (www.tcpdf.org)