Sanjay vs Narendra Singh
2022 Latest Caselaw 5977 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1747/2020

Sanjay

----Appellant Versus Narendra Singh

----Respondent

For Appellant(s) : Mr. G.S. Rathore For Respondent(s) :

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

22/04/2022

Heard learned counsel for the appellant on application under

Section 5 of the Limitation Act.

This appeal is delayed by nine days.

In view of the judgment of the Hon'ble Apex Court in

Miscellaneous Application No.21/2022 in MA 665/2021 in SMW (c)

No.3/2020 (In Re- Cognizance for extension of Limitation), the

appeal is treated within limitation.

The application under Section 5 of the Limitation Act stands

disposed of.

Issue notice against respondent No.3 for final disposal of the

appeal.

At the request of learned counsel for the appellant, service of

notice against respondent Nos.1 and 2 is dispensed with.

(RAMESHWAR VYAS),J 23-Taruna/-

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