Ghanshyam S/O Ramautar Sharma vs Umrao S/O Bheema Ram Alias Bheem ...
2021 Latest Caselaw 2733 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Second Appeal No. 113/2021

                                   Ghanshyam S/o Ramautar Sharma
                                                                                                      ----Appellant
                                                                      Versus
                                   Umrao S/o Bheema Ram Alias Bheem Singh and ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Jinesh Jain, Advocate

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order 08/07/2021

This matter has come-up on an application (IA No.725/2021)

under Section 5 of the Limitation Act.

It has been submitted on behalf of learned counsel for the

appellant that there is a certain delay in filing of this appeal which

is not intentional but due to the reason that younger brother of

the appellant had died during the pendency of appeal and legal

heirs of his brother did not show any interest in further pursuing

the matter. Apart from it, the appellant also failed to contact the

counsel due to effect of COVID-19. As soon as the situation

became normal, the appellant contacted the counsel and obtained

the copies of judgments/decrees. Hence, the delay in filing the

appeal may be codoned.

In view of the submissions, the application (IA No.725/2021)

is allowed and delay in filing the appeal is condoned.

Office to proceed further.

List after two weeks.

(MANOJ KUMAR VYAS),J

Hemant/41

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