Sunder Lal Gurjar Son Of Madan Lal vs Mahindra And Mahindra Financial ...
2021 Latest Caselaw 6875 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                 S.B. Criminal Revision Petition No. 1276/2021

                                    Sunder Lal Gurjar Son Of Madan Lal
                                                                                                        ----Petitioner
                                                                        Versus
                                    Mahindra And Mahindra Financial Services Ltd.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Vidhut Kumar Gupta

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

24/11/2021

The matter has come up on a misc. application No. 375/2021

under Section 5 of Limitation Act for condoning the delay of 765

days in filing the revision petition.

It has been submitted that petitioner is in judicial custody.

The petitioner was not present when the judgment was

pronounced by the Appellate Court. Counsel for the petitioner did

not inform the petitioner about the said judgment. Delay is

bonafide.

In view of the submissions and looking to the fact that

petitioner is behind bars, application under Section 5 of the

Limitation Act, is allowed. Delay in filing the revision petition is

condoned.

Office to proceed accordingly.

List after one week.

(MANOJ KUMAR VYAS),J

Pooja /37

Powered by TCPDF (www.tcpdf.org)