Laxmi vs State Of Rajasthan
2021 Latest Caselaw 16609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 480/2020

Laxmi

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : None present

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

08/11/2021

This appeal is barred by 372 days. Let application under Section 5 of the Limitation Act be filed within two

weeks.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

45-msrathore/-

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