Archana Sharma vs State Of Rajasthan
2022 Latest Caselaw 10121 Raj

(1 of 1) [SAW-714/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Special Appeal Writ No. 714/2022

Archana Sharma

----Appellant Versus State Of Rajasthan & Ors.

----Respondents

For Appellant(s) : Mr. Nitin Goklani Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

02/08/2022

Heard.

Taking into consideration the short period of delay and the cause

shown, we are inclined to condone the delay in filing of the appeal.

Delay is accordingly condoned.

Application under Section 5 of the Limitation Act stands allowed.

Issue notice to the respondents.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-15

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