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Naru Lal @ Nariya vs State
2021 Latest Caselaw 6307 Raj

Citation : 2021 Latest Caselaw 6307 Raj
Judgement Date : 2 March, 2021

Rajasthan High Court - Jodhpur
Naru Lal @ Nariya vs State on 2 March, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 132/2020

Naru Lal @ Nariya S/o Sh. Paru Nath @ Pariya, Aged About 48 Years, B/c Kalbeliya, R/o Bhurwada, Railmagra Police Station, Dist. Rajsamand.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sanjay Mathur, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2021

The present misc. petition has been filed by the petitioner for

recalling the order dated 03.11.2017 whereby the revision petition

filed by the petitioner was dismissed in default for non-compliance

of the peremptory order dated 11.08.2017, passed by this Court.

For reasons stated in the application, the application is

allowed. The order dated 03.11.2017 is hereby recalled. The

revision petition is hereby restored to its original number.

Office is directed to list the revision petition on 10.03.2021.

(MANOJ KUMAR GARG),J 129-MS/-

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