Mugal Contractors vs U.I.T. Bikaner
2021 Latest Caselaw 18844 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 933/2020

Mugal Contractors

----Appellant Versus

U.i.t. Bikaner

----Respondent

For Appellant(s) : Ms. Manish Purohit For Respondent(s) : Mr. Shashank Ojha for Mr. Rajeev Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

10/12/2021

The matter comes up for consideration of application

under Section 5 of the Limitation Act with a prayer to

condone the delay of six days in filing the civil misc.

appeal.

Having heard learned for the parties and after going

through the averments made in the application under

Section 5 of the Limitation Act, the same is allowed and

the delay of six days in filing the civil misc. appeal is

condoned.

Another application under Section 149 CPC preferred

on behalf of the appellant with a prayer to allow them to

(2 of 2) [CMA-933/2020]

file court fees to the tune of Rs.500/- is considered and

allowed. The court fees has already been paid.

List on 21.1.2022.

(ARUN BHANSALI),J (VIJAY BISHNOI),J

18-msrathore/-

Powered by TCPDF (www.tcpdf.org)