State Of Rajasthan vs Balram Suthar
2021 Latest Caselaw 16852 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 1079/2019

State Of Rajasthan

----Appellant Versus Balram Suthar

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG

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

Judgment / Order

11/11/2021

Mr. Pankaj Sharma, learned AAG appearing for the

appellants has submitted that though this Court vide order dated 21.1.2020 had ordered for issuance of notice

of application under Section 5 of the Limitation Act to the

respondent, but as a matter of fact, by that time, no such

application was filed and the same was filed later on i.e.

3.3.2020.

In view of the above, let notice of application under

Section 5 of the Limitation Act filed on 3.3.2020 be

issued to the respondent, returnable within six weeks.

Name of Mr. Pankaj Sharma, AAG be shown as

counsel for the appellants in the cause list.

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

30-msrathore/-

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