State Of Rajasthan vs Bhinwa Ram
2021 Latest Caselaw 16027 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 1338/2019

State Of Rajasthan

----Appellant Versus Bhinwa Ram

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG For Respondent(s) :

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

Judgment / Order

22/10/2021

As per the office report, notices of the application under

Section 5 of the Limitation Act are awaited since January, 2020.

In such circumstances, let fresh notices be issued to the sole

respondent. Notices be filed in two sets. One set of notices be sent

through registered post and another set of notices be given 'dasti'

to learned counsel for the appellant for service. Notices are made

returnable within a period of six weeks.

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

2-Arun/-

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