State Of Rajasthan vs Anjani Kumar Vyas
2021 Latest Caselaw 16621 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 482/2020

State Of Rajasthan

----Appellant Versus Anjani Kumar Vyas

----Respondent

For Appellant(s) : Mr. Sunil Beniwal, AAG

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

Judgment / Order

08/11/2021

Mr. Sunil Beniwal, learned AAG undertakes to

remove the defects, other than the defect of limitation, within a period of one week.

Issue notice of the application under Section 5 of the

Limitation Act as well as of the appeal, returnable within

six weeks.

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

46-msrathore/-

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