Lrs Of Jalam Singh And Ors vs State And Ors
2021 Latest Caselaw 139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5003/2015

Lrs Of Jalam Singh And Ors

----Petitioner Versus State And Ors

----Respondent

For Petitioner(s) : Mr. Naresh Singh (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2021

The application (IA No.01/2020 dated 18.12.2020) under

Section 5 of the Limitation Act preferred on behalf of the

petitioners with a prayer for condoning the delay in filing the

application (IA No.02/2020 dated 18.12.2020) is considered and

allowed. The delay in filing the application (IA No.02/2020 dated

18.12.2020) is hereby condoned.

The application (IA No.02/2020 dated 18.12.2020) preferred

on behalf of the petitioners with a prayer for taking the legal

representatives of respondent No.2 - Chhoga Ram on record on

account of his death is considered and allowed.

Let the legal representatives of respondent No.2 - Chhoga

Ram be taken on record. Amended cause title already filed be

taken on record.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.81

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