The State Of Rajasthan vs Dunga Ram Gurjar
2021 Latest Caselaw 15823 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 456/2021

1. The State Of Rajasthan, Through The Secretary, Medical And Health And Family Welfare, Govt. Of Rajasthan, Jaipur.

2. Additional Director (Admn.), Medical And Health Services, Swasthya Bhawan, Jaipur

----Appellants Versus Dunga Ram Gurjar S/o Hardev Lal Gurjar, Aged About 27 Years, Village Gariyakheda, Chatarpura, Tehsil Badnor, District Bhilwara (Raj.)

----Respondent

For Appellant(s) : Mr. Karan Singh Rajpurohit, AAG.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

20/10/2021

On Application for Condonation of delay:-

Learned counsel for the appellants submitted that by virtue

of the orders passed by the Supreme Court sustaining the period

of limitation during the coronavirus period, the appeal is not

beyond the limitation and therefore, he does not press this

application.

The application is disposed of accordingly.

On Appeal:-

Issue notice, returnable on 1st December, 2021.

(2 of 2) [SAW-456/2021]

By way of ad-interim relief, the impugned judgment of the

learned Single Judge is stayed.

To be heard along with S.A.W. 500/21.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

33-jayesh/-

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