State Of Rajasthan vs M/S. Bharti Construction Company
2022 Latest Caselaw 4939 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 758/2020

State Of Rajasthan

----Appellant Versus M/s. Bharti Construction Company

----Respondent

For Appellant(s) : Mr. Sunil Beniwal, AAG with Mr. Saransh Vij For Respondent(s) : Mr. Devesh A Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI Judgment / Order

01/04/2022

Learned counsel appearing for the respondents seeks some

more time to file reply to the application under Section 5 of the

Limitation Act.

It is noticed that earlier also, sufficient time was granted to

learned counsel for the respondents to file reply to the application

under Section 5 of the Limitation Act.

However, in interest of justice, last opportunity is granted to

learned counsel for the respondents to file reply to the application

under Section 5 of the Limitation Act.

List on 06.05.2022.

The appellants are free to make a request before the

executive court to adjourn the matter till hearing of the application

under Section 5 of the Limitation Act.

(ARUN BHANSALI),J (VIJAY BISHNOI),J 24-Ajaysingh/-

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