Nanchhilal Sharma S/O Shri ... vs Chhaju S/O Shri Aananda
2021 Latest Caselaw 1326 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 655/2020

Nanchhilal Sharma S/o Shri Bhanwarlal Sharma
                                                                  ----Appellant
                                   Versus
Chhaju S/o Shri Aananda
                                                                ----Respondent

Connected With S.B. Civil First Appeal No. 554/2020 Chhaju S/o Shri Aananda,

----Appellant Versus Nanchhilal Sharma S/o Shri Bhanwarlal Sharma,

----Respondent

For Appellant(s) : Mr. Dheeraj Tripathi, Adv. and Mr. Amit Jindal, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

08/02/2021

(IA No. 1165/2020 in S.B. Civil First Appeal No. 655/2020)

Heard on application (IA No. 1165/2020) filed under

Section 5 of the Limitation Act for condonation of delay in filing

the appeal.

Learned counsel submits that against the impugned

judgment and order dated 03.03.2020 passed by the Additional

District Judge No.11, Jaipur Metropolitan, Jaipur, Civil First Appeal

No. 554/2020 has been filed by the respondent-defendant.

Counsel further submits that on account of COVID-19 pandemic,

applicant could not contact with the counsel.

(2 of 2) [CFA-655/2020]

Taking note of the overall facts and circumstances of

the case, the application filed under Section 5 of the Limitation Act

is allowed and delay in filing the appeal is condoned.

Admit.

Service is complete.

Service of notice upon respondents No. 2 and 3 is

dispensed with.

In the meantime, both the parties shall not create any

third party right or interest till disposal of the appeal.

(GOVERDHAN BARDHAR),J

Ritu/50-51

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