Surender Kumar vs State Of Rajasthan
2021 Latest Caselaw 16011 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 976/2019

Surender Kumar

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. K.R. Sharan

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

22/10/2021

Learned counsel for the appellant has submitted that notices

of the application under Section 5 of the Limitation Act have been

filed today only.

Office to check.

If the notices of the application under Section 5 of the

Limitation Act are filed, let fresh notices be issued to the

respondents, returnable within a period of six weeks.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

1-Arun/-

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