Mamta Jat vs Rajni
2021 Latest Caselaw 17483 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 86/2020

Mamta Jat & Anr.

----Appellants Versus Rajni & Ors.

----Respondents Connected With D.B. Spl. Appl. Writ No. 477/2020

The State Of Rajasthan & Ors.

----Appellants Versus Rajni

----Respondent

For Appellant(s) : Mr. Kuldeep Mathur.

Mr. Pankaj Sharma, AAG. For Respondent(s) : Mr. KS Oad.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

23/11/2021

On I.A. No. 01/2020:

This application is filed by persons who are likely to be

affected by the judgment of the learned Single Judge but have not

been joined as respondents. Their application for leave to appeal

is therefore granted.

On Application for condonation of delay:

Learned counsel appearing for the respondent-original

petitioner waives rule.

(2 of 2) [SAW-86/2020]

For the reasons stated in the application and those made out

before us during the course of arguments, the delay caused in

filing the appeal is condoned.

IA stands disposed of.

In Appeals:

Issue notice.

Learned counsel for the respondent waives notice on behalf

of the respondent-original petitioner.

List on 4th January, 2021.

Connect with S.A.W. No. 98/2021.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

12-jayesh/-

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